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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Uttarakhand - Subsection

Section 210(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(3)The date of first hearing for filing written statement under sub-rule (1) shall not be more than on month from the date of issuance of notices to owner/driver and insurer of the motor vehicle and no further time, more than one month shall be given for that.