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 Haryana - Section Section 24 in The Punjab Passengers and Goods Taxation Rules, 1952 24. A memorandum of appeal may be presented to the appellate authority by the applicant or his agent, or it may be sent to the appellate authority by registered post.
