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 33] [Entire Act] Union of India - Subsection Section 33(4) in The Multi-State Co-Operative Societies Rules, 2002 (4)An application for review by any party shall be made within thirty days from the date of communication of the order of the appellate authority sought to be reviewed.
