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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)An appeal under Rule 30 shall be preferred in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order of the Licensing Authority, and shall be accompanied by a fee as specified in Rule 40 and a certified copy of the order appealed against.