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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Punjab - Subsection

Section 120(2) in The Punjab Motor Vehicles Rules, 1989

(2)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objections and shall be accompanied by a certified copy of that order and a cash receipt or a treasury challan of rupees twenty.