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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry as it may deem necessary may confirm, vary or set-aside the order appealed against and shall make an order accordingly.