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 13] [Entire Act] State of Manipur - Subsection Section 13(5) in The Manipur Panchayati Raj Act, 1994 (5)An appeal shall be made within such time and in such manner and to such authority as may be prescribed against any order passed under sub-sections (2) and (4).
