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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Chattisgarh - Subsection

Section 130(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)An appeal under Rule 129 shall be preferred in duplicate in the form of a memorandum, setting forth grounds of objections to the order of the Licensing Authority and shall be accompanied by the fee as specified in Rule 145 and a certified copy of such order.