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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Uttarakhand - Subsection

Section 215(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(3)As soon as may be after the local inspection the Claims Tribunal shall record memorandum of any relevant fact observed as such inspection, and such memorandum shall form part of the record.