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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The Delhi Police Act, 1978

(3)On receipt of such appeal, the Administrator may, after giving a reasonable opportunity to the appellant to be heard either personally or by a counsel and after such further inquiry, if any, as he may deem necessary, confirm, vary or set aside the order appealed against:Provided that the order appealed against shall remain in force pending the disposal of the appeal, unless the Administrator otherwise directs.