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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(4) in The Punjab Motor Vehicles Rules, 1989

(4)The appellant or the respondent shall be entitled to obtain a copy of any document filed in connection with the order appealed against on payment of a fee at the rate of rupees two per page and to inspect the file of the appellate authority and the application for inspection shall bear a court fee stamp of, -
(a)in respect of urgent inspection - [Twenty rupees] [Substituted vide Punjab Government Notification No. GSR84/CA/59/88/Ss.28, 38, 65, 93/Amd.(1)94.]; and
(b)in respect of an ordinary inspection - five rupees.