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[Cites 0, Cited by 0] [Section 164B] [Entire Act]

Union of India - Subsection

Section 164B(11) in The Motor Vehicles Act, 1988

(11)Any scheme framed under sub-section (3) of section 161, as it stood immediately before the commencement of the Motor Vehicles (Amendment) Act, 2019, shall be discontinued and all rights and liabilities accruing thereunder shall be met out of the Fund with effect from the date of commencement of this Act.