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 Arunachal Pradesh - Section Section 116 in Arunachal Pradesh Panchayat Raj Act, 1997 116. Every application under Section 113 or Section 114 and every appeal under Section 115 shall be accompanied by the prescribed fee which shall in no case, be refunded.
