Section 346(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Save as provided in sub-rules (1) and (2), the provisions of Order XLI and Order XLIII in the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) as subsequently amended, shall mutatis mutandis apply to appeals preferred to High Court under section 173 of the Act.
