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 78] [Entire Act] State of Rajasthan - Subsection Section 78(3) in The Nathdwara Temple Rules, 1973 (3)No appeal shall be admitted unless it is submitted within a period of 90 days from the date on which copy of the order imposing punishment is delivered to the employee.
