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 18] [Entire Act] State of Uttarakhand - Subsection Section 18(2) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003 (2)The Appellate Authority may, after giving the appellant an opportunity of being heard pass such orders as it thinks fit.
