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] State of Assam - Section Section 340 in Assam Excise Rules, 1945 340. Every memorandum of appeal must be presented within one month from the date of the order appealed against; provided the time required for obtaining a copy of the order shall be excluded from the calculation of the period of one month.
