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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4) in The M.P. Motor Vehicles Rules, 1994

(4)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order from which the appeal is preferred and shall make an order accordingly.