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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(1)An appeal against the order of the Judicial Magistrate may be made to the Sessions Judge having jurisdiction, within 30 days from the date of the said order.