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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(4) in Delhi Motor Vehicles Rules, 1993

(4)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may seem necessary may confirm, vary or set aside the order from which the appeal is preferred and shall make an order accordingly.