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[Cites 0, Cited by 6] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(5) in Motor Vehicles Act, 1939

(5)When any representation such as is referred to in sub-section (3) is made, the Regional Transport Authority shall dispose of the application at a public hearing at which the applicant and the person making the representation shall have an opportunity of being heard either in person or by a duly authorised representative.