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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(3) in Delhi Motor Accidents Claims Tribunal Rules, 2008

(3)Save as provided in sub-rules (1) and (2) , the provisions of Order XLI, XXI in the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) shall mutatis mutandis apply to appeals preferred to High Court under section 173 of the Act.