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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(3) in Haryana Chit Funds Rules, 2018

(3)Every appeal shall-
(a)specify the names and addresses of the appellant as well as the respondent;
(b)by whom the order appealed against was made;
(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;
(d)state precisely the relief which the appellant claims;
(e)give the date of the order appealed against.