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] [Entire Act] State of Maharashtra - Section Section 4 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962 4. Period for making application. - The application for compensation referred to in rule 3 shall be made on or before the 30th day of June, 1963.
