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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2)(ii) in The Motor Vehicles Act, 1988

(ii)by rules made in this behalf, provide for the transaction of business of such authority in the absence of the Chairman or any other member and specify the circumstances under which, and the manner in which, such business could be so transacted: