Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 233] [Entire Act] State of Punjab - Subsection Section 233(2) in The Punjab Motor Vehicles Rules, 1989 (2)The memorandum shall concisely specify the grounds of appeal without any argument or narration and such grounds shall be numbered consecutively.
