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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(1) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(1)Every appeal against the judgment of the Claims Tribunal shall be preferred in the form of a memorandum signed by the applicant or the advocate duly empowered by him in this behalf, and presented to the High Court and shall be accompanied by a copy of the judgment.