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 2] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(a) in The City Civil Court Act, 1953

(a)The period of limitation for an appeal from a decree or order of the City Civil Court shall be thirty days from the date of such decree or order.