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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

Union of India - Subsection

Section 63A(6) in Motor Vehicles Act, 1939

(6)Nothing in this section shall be construed to preclude the State Transport Authority or any Regional Transport Authority in a State from exercising and discharging its powers and functions in respect of any route or area in the inter-State region which lies wholly within that State.