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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in The West Bengal Motor Vehicles Rules, 1989

(1)An appeal under rule 5 shall be preferred in the form of a memorandum in duplicate, one copy of which shall bear the court fee of rupees twenty-five only setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by the certified copy of the order appealed against.