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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(5) in The Bihar Motor Vehicles Rules, 1992

(5)The Appellate Authority may, after giving an opportunity to the authorities or their authorised agents, to be heard and after such further enquiry, if any, as may deem necessary confirm, vary, or set aside, the order against which the appeal is preferred and shall make an order accordingly.