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] Union of India - Section Section 20 in The Emigration Rules, 1983 20. Contents of the order in appeal. - The order of appellate authority shall be in writing and shall state briefly the grounds for the decision and shall also be signed by the appellate authority.
