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[Cites 0, Cited by 0] [Section 3B(1)] [Section 3B] [Entire Act]

Union of India - Subsection

Section 3B(1)(ii) in Aircraft Rules, 1937

(ii)The appellate officer may after giving the parties to the appeal, an opportunity of being heard, pass such order as he thinks fit, confirming, modifying or setting aside the order appealed against.