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 7] [Entire Act] Bombay Presidency - Subsection Section 7(3) in Bombay Primary Education Act, 1947 (3)Any person found liable to pay a penalty under this Section, may within fifteen days of such decision appeal to the State Government, and the decision of the State Government shall be final.]
