Section 63(1)(a) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 63(1)(a) in Motor Vehicles Act, 1939

(a)where a motor vehicle covered by a permit granted in one State is to be used for the purposes of defence in any other State, such vehicle shall display a certificate, in such form, and issued by such authority, as the Central Government may, by notification in the Official Gazette, specify, to the effect that the vehicle shall be used for the period specified therein exclusively for the purposes of defence; and

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Union of India - Subsection

Section 63(1)(a) in Motor Vehicles Act, 1939