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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994

(3)The appellate authority after giving an opportunity to both the parties of being heard and after making such further enquiry, if any, as it may deem necessary, shall pass such order as it deems proper.