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 36] [Entire Act] Bombay Presidency - Subsection Section 36(3) in The Bombay Minor Mineral Extraction Rules, 1955 (3)An order which has been dealt with in appeal or in revision shall not be reviewed by the competent officer.
