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 22] [Entire Act] State of Maharashtra - Subsection Section 22(2) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017 (2)An appeal against an order under sub-section (1), shall lie to the Government whose decision thereon shall be final.
