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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(2) in The Haryana Motor Vehicles Rules, 1993

(2)When an appeal is preferred, a notice shall be issued to the registering authority and in the case of an appeal against the order of the Board of Inspection to the Motor Vehicle Inspector, in such form as the appellate authority may direct and cause the relevant records to be sent.