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[Cites 0, Cited by 0] [Section 82(17)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(17)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objection and shall be accompanied by a certified copy of that order and fee of Rupees five hundred only.