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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Uttarakhand - Subsection

Section 206(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(3)An application under this rule shall be presented before the Claims Tribunal by the applicant in person unless he is prevented by sufficient cause from appearing personally in which case the application may either be sent to the claim Tribunal by registered post or may be presented by his agent authorised in writing in this behalf.