Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(2) in The Haryana Motor Vehicles Rules, 1993

(2)Upon receipt of an appeal in accordance with sub-rule (1), the appellate authority shall appoint a time and place of hearing of the appeal giving the parties not less than thirty days notice.