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 15A] [Entire Act] State of Punjab - Subsection Section 15A(3) in The Punjab Relief of Indebtedness Act, 1934 (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.
