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] [Section 76] [Entire Act] State of Rajasthan - Subsection Section 76(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (3)No party who has appealed from, or applied for the revision of an order shall be entitled to apply for the review of the same.
