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 23] [Entire Act] State of Uttar Pradesh - Subsection Section 23(1) in The U.P. Debt Relief Act, 1977 (1)Any person aggrieved by an order determining the debt under Section 19 may, within thirty days from the date of such determination, prefer an appeal in the prescribed manner to the appellate officer.
