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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The appellate authority after giving an opportunity to the parties to be heard and after such enquiry, if any, as it may deem necessary, may confirm, vary or set aside the order against which the appeal is preferred or make any amendment consequential or incidental thereto or as may be just or proper and shall make an order accordingly.