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State of Madhya Pradesh - Section

Section 21 in The M.P. Motor Vehicles Rules, 1994

21. Appellate Authority.

- The authority empowered under sub-section (8) of Section 9, sub-section (2) of Section 17 and sub-section (3) of Section 19 of the Act to hear appeal against the decision of a Licensing Authority shall be the Transport Commissioner or any other officer not below the rank of the Deputy Transport Commissioner authorised by the State Government.