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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(4) in The Punjab Motor Vehicles Rules, 1989

(4)The State Transport Authority or a Regional Transport Authority which issues a permit under sub-rule (1) or sub-rule (2), as the case may be, shall send a copy of the permit to his counterpart of the other State or region in which the permit has to take effect.