Legal Document View

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
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(b) in Rajasthan Regulation of Boating Rules 1957

(b)Appeal under the Act shall be made in writing in the form of a memorandum in duplicate setting forth concisely the grounds of objection to the order appealed from accompanied by a certified copy of that order.