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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of West Bengal - Subsection

Section 208(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Upon receipt of a memorandum of appeal in accordance with sub-rule (1), the State Transport Appellate Tribunal shall appoint the time and place for hearing of the appeal giving the appellant and the State Transport Authority not less than fifteen day's notice in writing.