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 9] [Section 82] [Entire Act] Union of India - Subsection Section 82(3) in The Employees' State Insurance Act, 1948 (3)The period of limitation for an appeal under this section shall be sixty days.
