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

State of Uttar Pradesh - Subsection

Section 9(1) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976

(1)Any person aggrieved by an order under sub-section (3) of section 4 may make representation against it to the State Government, and the State Government may thereupon pass such order as it deems fit and its order shall be final.