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

Union of India - Subsection

Section 63(1A) in Motor Vehicles Act, 1939

(1A)[ Notwithstanding anything contained in sub-section (1), a permit granted or countersigned by a State Transport Authority shall be valid in the whole State or in such regions within the State as may be specified in the permit.] [Inserted by Act 56 of 1969, section 29 (w.e.f, 2-3-1970).]