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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The appellate authority may after giving an opportunity to the parties to be heard and after such enquiry, if any, as it may deem necessary, confirm, vary or set aside the order against which the appeal is preferred or make any amendment consequential thereto which may be just and proper and shall make an order accordingly.