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 1] [Section 70] [Entire Act] State of Gujarat - Subsection Section 70(2) in The Bombay Public Trusts Act, 1950 (2)No appeal shall be maintainable after the expiration of sixty days from the recording of the finding or the passing of the order, as the case may be.
