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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1) in The West Bengal Motor Vehicles Rules, 1989

(1)An appeal under this rule shall be preferred in the form of a memorandum in duplicate, one copy of which shall bear the court fee of twenty five rupees, setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.