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[Cites 0, Cited by 5] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(4) in Motor Vehicles Act, 1939

(4)No representation in connection with an application referred to in sub-section (3) shall be considered by the Regional Transport Authority unless it is made in writing before the appointed date and unless a copy thereof is furnished simultaneously to the applicant by the person making such representation.