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 16] [Entire Act] Union of India - Subsection Section 16(6) in The Special Economic Zones Act, 2005 (6)Every appeal made under sub‑section (4) shall be in such form and shall be accompanied by a copy of the order appealed against and by such fees as may be prescribed.
