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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The National Highways Tribunal (Procedure) Rules, 2003

(2)The memorandum of appeal shall also be accompanied with an affidavit of the appellant stating therein that the facts stated in The memorandum of appeal and the documents relied upon and accompanied therewith are true to his knowledge and belief.