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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Motor Vehicles Rules, 1993

(4)The appellate authority shall, after giving an opportunity of being heard to the parties concerned and making further enquiry, if any, as it may deem necessary confirm modify or set aside the order against which the appeal is preferred and shall make and order accordingly and pronounce the same in the open Court.