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[Cites 0, Cited by 3] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Motor Vehicles Act, 1988

(2)The Court to which an appeal lies from any conviction of an offence under this Act may set aside or vary any order of disqualification made by the Court below, and the Court to which appeals ordinarily lie from such Court, may set aside or vary any order of disqualification made by that Court, notwithstanding that no appeal lies against the conviction in connection with which such order was made.