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 48] [Section 23] [Entire Act] Union of India - Subsection Section 23(3) in The Railway Claims Tribunal Act, 1987 (3)Every appeal under this section shall be preferred within a period of ninety days from the date of the order appealed against.
