Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(2)No proceeding for revision shall be commenced until after-
(i)the exipry of the period of limitation for an appeal, or
(ii)the disposal of the appeal, where any such appeal has been preferred.