Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129A(11)] [Section 129A] [Entire Act] State of Odisha - Subsection Section 129A(11)(b) in The Orissa Motor Vehicles Rules, 1993 (b)The appellate authority, may after giving an opportunity of being heard to the appellant pass such orders as he considered appropriate.