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 14] [Entire Act] State of Haryana - Subsection Section 14(3) in The Haryana Relief of Agricultural Indebtedness Act, 1976 (3)The period of limitation for an appeal under this section shall run from the date of the order appealed against and shall be thirty days.
