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 21] [Entire Act] State of Maharashtra - Subsection Section 21(2) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962 (2)Any person aggrieved by an order of the Assessing Officer may, within Sixty days from the date of the order, prefer an appeal to the Collector.
