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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The National Highways Tribunal (Procedure) Rules, 2003

(5)An appeal against the order of the Registrar under sub-rule(4) shall be made within fifteen days of making of such order to the Presiding officer, whose decision shall be final.