Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 129 in The Chhattisgarh Motor Vehicles Rules, 1994 129. Appeal. - Any person aggrieved by an order of the Licensing Authority under Rules 122 or 127 may within thirty days of the receipt of the order appeal to the State Transport Authority.
