Section 207(iii) in The West Bengal Motor Vehicles Rules, 1989
(iii)[ the fee for a memorandum of appeal before the appellate authority shall be as specified in Schedule A.] [Clause (iii) Substituted vide clause (23) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
