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 71] [Entire Act] Union of India - Subsection Section 71(2) in The Central Motor Vehicles Rules, 1989 (2)The appellate authority may, after giving an opportunity to the parties to be heard and after such enquiry as it may deem necessary,pass appropriate orders.
