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 7] [Entire Act] Union of India - Subsection Section 7(3) in The Insecticides Rules, 1971 (3)[ Every appeal shall be accompanied by a demand draft of rupees one thousand towards fee and a copy of the decision appealed against.] [Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999). ]
