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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(4) in The West Bengal Motor Vehicles Rules, 1989

(4)The State Transport Appellate Tribunal after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary, may confirm, vary or set aside the order against which the appeal is preferred.