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Citedby 21 docs - [View All]
Jagdish Prasad And Anr. vs State Transport Appellate ... on 14 September, 1973
C. Abdul Aziz vs Mysore State Transport Appellate ... on 9 December, 1964
B.Prabhakara Rao vs Desari Panakalala Rao & Ors & ... on 5 April, 1976
Natwar Transport Company Private ... vs State Transport Appellate ... on 9 September, 2005
Vidya Sagar vs Regional Transport Authority on 24 November, 1975

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[Section 57] [Complete Act]
Central Government Act
Section 57(4) in The Motor Vehicles Act, 1939
(4) No representation in connection with an application referred to in sub- section (3) shall be considered by the Regional Transport Authority unless it is made in writing before the appointed date and unless a copy thereof is furnished simultaneously to the applicant by the person making such representation.