Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 15 in Assam Employees PRANAM Act, 2017 15. Time limit for the disposal of appeal. - Upon receipt of appeal from the aggrieved dependent parents/divyang sibling or employee concerned, the Appellate Authority shall decide the appeal within a period of not more than sixty days from the date of receipt of such application.
