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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(3) in Delhi Motor Vehicles Rules, 1993

(3)The appellate authority, after giving an opportunity to the parties to be heard and after further enquiry if any , as he may deem necessary, may confirm, vary, or set aside the order of the registering authority or the Inspector of Motor Vehicle (s); as the case may be, and shall make an order accordingly.