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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4) in The Orissa Motor Vehicles Rules, 1993

(4)The appellate authority, after giving an opportunity to the parties to be heard and, after such enquiry, if any, as he may deem necessary may confirm, vary or set aside the orders of such authority and shall pass orders as deem proper.-