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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)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 and the order the Appellate Authority shall be final.