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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(4) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(4)A memorandum of appeal or a petition in revision shall be accompanied with a certified copy of the order, from which the appeal or revision is made, and may be presented by the party concerned either personally or through its Manager or agent or a legal practitioner or may be sent by registered post.