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 40] [Entire Act] State of Odisha - Subsection Section 40(3) in The Orissa Boat Rules, 2004 (3)Appeal against the order passed under sub-rule (1) may be made within a period of 30 days before the Joint Director, Inland Water Transport who may pass necessary orders, as deemed fit.
