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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(2) in The Haryana Motor Vehicles Rules, 1993

(2)The appeal under sub-rule (1) shall be preferred in the form of a memorandum, which shall bear a cash receipt or a treasury challan of twenty rupees, setting forth concisely the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.