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 121] [Entire Act] Union of India - Subsection Section 121(3) in The Explosives Rules, 2008 (3)Every appeal shall be accompanied by fees specified in Schedule IV annexed to these rules and the fees shall be refunded to the appellant if the appeal is upheld by the appellate authority.
