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 40] [Entire Act] State of Punjab - Subsection Section 40(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (3)In computing the period of limitation for filing an appeal under the Act the period spent in obtaining a copy of the order shall be excluded.
