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 28] [Entire Act] State of Bihar - Subsection Section 28(2) in Bihar Trade Articles (Licenses Unification) Order, 1984 (2)No such appeal shall be entertained if not preferred within 30 days from the date of receipt of the order appealed against by the appellant;
