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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(29A) in Motor Vehicles Act, 1939

(29A)[ * * *] [Clause (29A), Inserted by the A. O. 1950, omitted ''tourist vehicle' means a contract carriage constructed or adapted and equipped and maintained in accordance with such specifications as the State Government may, by notification in the Official, Gazette, specify in this behalf;' by Act 3 of 1951, section 3 and Schedule.]