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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(4) in Tripura Weights and Measures (Enforcement) Act, 1967

(4)The appellate authority may, after hearing an appeal, confirm or modify the order appealed from or may reverse the order and send the case back to the authority from whose order the appeal was preferred for a fresh decision after considering the matter indicated by the appellate authority.