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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Bihar - Subsection

Section 112(2) in The Bihar Motor Vehicles Rules, 1992

(2)The other appellate authority prescribed under Rule 110, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may consider necessary, may pass such orders as it thinks fit.