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[Cites 0, Cited by 28] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Motor Vehicles Act, 1988

(2)A Regional Transport Authority shall refuse to grant a stage carriage permit if it appears from any time-table furnished that the provisions of this Act relating to the speed at which vehicles may be driven are likely to be contravened:Provided that before such refusal an opportunity shall be given to the applicant to amend the time-table so as to conform to the said provisions.