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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(2)An appeal under sub-section (1) shall be heard by the appellate authority in such manner as may be prescribed and the decision of the appellate authority on such appeal shall be final :Provided that no order shall be passed by the appellate authority without giving the appellant an opportunity of being heard.