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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Central Motor Vehicles Rules, 1989

(1)An appeal under rule 29 shall be preferred in duplicate in the form of a memorandum,setting forth the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against and appropriate fee as specified in rule 32.