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[Cites 0, Cited by 0] [Section 81(15)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(15)(d) in Delhi Motor Vehicles Rules, 1993

(d)On receipt of any such appeal the Appellate Authority shall after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, dispose of the appeal for reasons to be recorded in writing.