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 21] [Entire Act] State of Punjab - Subsection Section 21(3) in Punjab Food Security Rules, 2016 (3)The period of limitation for filing the appeal against the order of the District Grievance Redressal Officer shall be 30 days from the date the certified copy of the order appealed against, is received by the appellant.
