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[Cites 0, Cited by 70] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Motor Vehicles Act, 1988

(3)Any person aggrieved by an order made by a licensing authority under sub-section (1) [or sub-section (1A)] may, within thirty days of the receipt of the order, appeal to the prescribed authority, and such appellate authority shall give notice to the licensing authority and hear either party if so required by that party and may pass such order as it thinks fit and an order passed by any such appellate authority shall be final.