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 Himachal Pradesh - Section Section 18 in The Himachal Pradesh Debt Reduction Act, 1976 18. Limitation for appeals. - The period of limitation for an appeal under section 16 shall run from the date of the order appealed against and shall be sixty days.
