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Union of India - Section

Section 70 in The Central Motor Vehicles Rules, 1989

70. Appeal.

- Any person aggrieved by an order of the registering authority under sub-rule (5) of rule 63 or sub-rule (1) of rule 69, may, within thirty days of the receipt of the order,appeal to the Head of the Motor Vehicles Department of the State Government established under section 213.