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 8] [Entire Act] State of Punjab - Subsection Section 8(2) in The Punjab Electricity (Duty) Act, 1958 (2)An appeal shall lie against an order passed under sub-section (1) to such authority, within such period and on payment such fees as may be prescribed.
