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 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in Bihar Inland Vessels Rules, 2013

(2)Upon receipt of memorandum of appeal in accordance with sub-rule (1), the appellate authority shall fix the time and place for hearing and shall not give less than fifteen days notice to the appellant, the registering authority and any other person interested in the appeal.