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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Bihar - Subsection

Section 249(1) in The Bihar Motor Vehicles Rules, 1992

(1)Every appeal against the Claims Tribunal shall be preferred in the form of a memorandum signed by the appellant or an advocate or attorney of the High Court duly authorised in that behalf by the applicant and presented to the High Court or to such officer as it appoints in this behalf. The memorandum shall be accompanied by a copy of the award.