Section 22 in The National Highways Tribunal (Procedure) Rules, 2003
22. Seal and emblem
- .The official seal and emblem of the Tribunal shall be such as the Central Government may specify.Form[See rule 5(1)]Memorandum of Appeal under section 14 of the Control of National Highways (Land and Traffic) Act, 2002 (13 of 2003)For use of Tribunals officeDate of filing..............................................Date of receipt by post..............................Registration No.SignatureRegistrarIn the National Highways Tribunal......................Appellant......................Respondent(s)Details of app - eal:
