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

Union of India - Subsection

Section 68(2)(h) in Motor Vehicles Act, 1939

(h)the custody, production and cancellation on revocation or expiration of permits, and the return of permits which have become void or have been revoked;
(hh)[ the conditions subject to which, and the extent to which, a permit granted in another State shall be valid in the State without counter-signature;] [Inserted by Act 100 of 1956, section 61, (w.e.f. 16-2-1957).]
(i)[ the conditions subject to which, and the extent to which, a permit granted in one region shall be valid in another region within the State without counter-signature; [Substituted by section 61 Act 100 of 1956, for clause (i) w.e.f. 16.2.1957).]
(ii)the conditions to be attached to permits for the purpose of giving effect to any agreement such as is referred to in clause (iv) of sub-section (1) of section 43;]