Section 21(2)(b) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(b) in Motor Vehicles Act, 1939

(b)[ the conduct and hearing of appeals that may be preferred under this Chapter, the fees to be paid in respect of such appeals and the refund of such fees: [Substituted for original clause (b) by the Motor Vehicles (Amendment) Act, 1942 (20 of 1942), Section 6 (w.e.f. 3.4.1942).]

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Union of India - Subsection

Section 21(2)(b) in Motor Vehicles Act, 1939