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 14] [Entire Act] Union of India - Subsection Section 14(5) in The Merchant Shipping (Medical Examination) Rules, 2000 (5)An appeal shall be disposed of as expeditiously as possible but within a period of sixty days from the date of filing of the appeal.
