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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2)(d) in Karnataka Traffic Control Act, 1960

(d)the preferring of appeals by persons aggrieved by the refusal of the authority competent to grant or renew a permit or a driving licence, or to transfer a permit or by the cancellation or modification of a permit or the cancellation of a driving licence, and the hearing and conduct of such appeals;