Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(3)Every person aggrieved by the order under sub-section (1), may prefer an appeal to the Appellate Authority within fifteen days from the date of communication of such order to him.