Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3) in The M.P. Motoryan Karadhan Rules, 1991

(3)The memorandum of appeal shall be accompanied by-
(i)an additional copy of the memorandum;
(ii)the original or certified copy of the order appealed against; and
(iii)a cash receipt or a treasury challan of rupees twenty five in token of the payment of fee.