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[Cites 0, Cited by 2] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Motor Vehicles Act, 1988

(5)The Court to which an appeal would ordinarily lie from any conviction of an offence of the nature specified in sub-section (1) may set aside or vary any order of disqualification made under that sub-section notwithstanding that no appeal would lie against the conviction as a result of which such order of disqualification was made.