Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The National Highways Tribunal (Procedure) Rules, 2003

(2)For the purpose of service by registered post under sub-rule (1), the appellant shall deposit the required envelopes and postal stamps with the registry or deposit required expenditure with the registry for such purpose and obtain a receipt for such deposit from the registry.