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 39] [Entire Act] State of Rajasthan - Subsection Section 39(1) in Rajasthan Power Sector Reforms Act, 1999 (1)Any person aggrieved by any decision or order of the Commission passed under this Act, may file an appeal to the High Court.
