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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Chattisgarh - Subsection

Section 242(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)Save as provided in sub-rule (1) and (2) the provisions of Order XXI and Order XLI of the First Schedule of the Code of Civil Procedure, 1908 (V of 1908) shall mutatis mutandis apply to appeals preferred to the High Court under Section 173.