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Citedby 10 docs - [View All]
I.S. Goel And Anr. vs The Commissioner - Transport And ... on 16 August, 2004
K.D. Mehta vs State Of Gujarat on 1 September, 2000
Panalal Balabhai Zaveri vs State Of Gujarat on 30 March, 1970
Tvl. Marudhupandiyar Transport ... vs The Deputy Commissioner And Anr. on 31 July, 1997
Larsen And Toubro Ltd. Ecc ... vs Inspector Of Motor Vehicles And ... on 13 September, 2006

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[Section 13] [Complete Act]
Central Government Act
Section 13(2) in The Motor Vehicles Act, 1939
(2) 2[ Any person aggrieved by an order made under sub- section (1) may, within thirty days of the service on him of the order, appeal to the prescribed authority which shall decide the appeal after giving such person and the authority making the order an opportunity of being heard and the decision of the appellate authority shall be binding on the authority making the order.] 3[