Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
In Re: K.V. Subramania Ayyar vs Unknown on 25 July, 1944

User Queries
[Section 17] [Complete Act]
Central Government Act
Section 17(7) in The Motor Vehicles Act, 1939
(7) The Court to which an appeal lies from any conviction of an offence of the nature specified In sub- section (1) may set aside. or vary any, order of disqualification made by the Court below, and the Court to which appeals ordinarily lie from any Court may set aside or vary any order of disqualification made by that Court, notwithstanding that no appeal lies against the conviction in connection with which such order was made.