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 18] [Entire Act] Union of India - Subsection Section 18(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015 (1)No application for review shall be entertained unless it is filed within thirty days from the date of receipt of copy of the order sought to be reviewed.
