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] [Entire Act] State of Tamilnadu - Section Section 3B in Tamil Nadu Pawnbrokers Rules, 1943 3B. Time for appeal. - The time within which the person aggrieved referred to in sub-section (3-A) of section 4 or sub-section (3) of section 14-A may appeal, shall be thirty days from the date of receipt by him of the order appealed against.
