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 9A] [Entire Act] State of Rajasthan - Subsection Section 9A(2) in Rajasthan Excise Act, 1950 (2)Any appeal under sub-section (1) may be preferred at any time within sixty days from the date of the order complained of.
