Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 36 in The Punjab Betterment Charges and Acreage Rates Rules, 1955

36. Calculation of period.

- The period prescribed shall be calculated from the date of decision or order appealed from and, in computing such period, the day when the decision or order was made, and the time spent in obtaining a copy of the decision or order appealed against shall be excluded.