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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in The Haryana Motor Vehicles Rules, 1993

(3)The appellate authority after giving an opportunity to the parties, to be heard and after such further enquiry, if any, as may be necessary, may confirm, vary or set aside the order against which the appeal is preferred and shall make an order accordingly.