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[Cites 0, Cited by 1] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3) in Motor Vehicles Act, 1939

(3)Where there is any free zone along or contiguous to the area or route for which a public carrier's permit is granted, the Regional Transport Authority shall include in such permit, wherever possible, an authorisation to carry any goods other than those prohibited by any law for the time being in force, anywhere in that free zone.