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[Cites 0, Cited by 9] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Motor Vehicles Act, 1988

(2)Any person aggrieved by an order made under sub-section (1) may, within thirty days of the service on him of the order, appeal to the prescribed authority which shall decide the appeal after giving such person and the authority which made the order an opportunity of being heard and the decision of the appellate authority shall be binding on the authority which made the order.