Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 129A(11)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(11)(a) in The Orissa Motor Vehicles Rules, 1993

(a)Any person aggrieved by the order of the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner Transport (Technical) may prefer an appeal before the Commissioner within thirty days from the date of order accompanied by a certified copy of the said order along with a fee of rupees two hundred paid in the manner specified by the Commissioner.