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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(2) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 (2)In computing the period of limitation for an appeal under this section the period requisite for obtaining copies of the order appealed against shall be excluded.
