Section 13(1)(a) in Assam State Road Transport Act, 1954

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State of Assam - Subsection

Section 13(1)(a) in Assam State Road Transport Act, 1954

(a)Every-

(i)State Road Transport Service commenced before the appointed date and operating on any route at such date, and

(ii)Order cancelling or curtailing any permit for transport vehicle, or attaching any new condition or altering the conditions already attached to any permit for such vehicle, and every order reducing or otherwise fixing the number of transport vehicles to be used on any route or changing the route relating to the permit, and every order refusing to renew any permit previously granted, made on or before the appointed date on account of the State Road Transport Service running and operating or commencing to rub and operate on the route to which the permit related, shall be and is' hereby made and declared to be valid in law, any provision in the Motor Vehicles Act, 1939 (IV of 1939) or any other law notwithstanding, and

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State of Assam - Subsection

Section 13(1)(a) in Assam State Road Transport Act, 1954