Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(3) in The Punjab Motor Vehicles Rules, 1989

(3)The appellate authority may, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary confirm, vary or set aside the order against which the appeal is preferred and shall make an order accordingly.