Section 42(3)(l) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(l) in Motor Vehicles Act, 1939

(l)to any transport vehicle used for such purposes (other than plying for hire or reward) as the Central Government may, by notification in the Official Gazette, specify;

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Union of India - Subsection

Section 42(3)(l) in Motor Vehicles Act, 1939