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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Odisha - Subsection

Section 146(3) in The Orissa Motor Vehicles Rules, 1993

(3)The appellate authority, after giving an opportunity of being heard to the party and after such further enquiry as it may deem necessary may confirm, vary or set aside the order of the Chairman, State Transport Authority and shall make an order accordingly.