Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163G] [Entire Act] State of Bihar - Subsection Section 163G(3) in The Bihar Motor Vehicles Rules, 1992 (3)The Appellate Authority, shall after giving a reasonable opportunity to the parties to be heard and after such further enquiry, as he may deem necessary pass appropriate order.
