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

State of West Bengal - Subsection

Section 6(3) in The West Bengal Motor Vehicles Rules, 1989

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