[Cites 0, Cited by 0]
[Section 5]
[Entire Act]
Union of India - Subsection
Section 5(5) in Road Transport Corporations Act, 1950
| [Delhi].In its application to the Union territory of Delhi , in sub-S. (3) ofSection 5, for the words both of the Central Government and of the State Government concerned in the Corporation in such proportion as may be agreed to by both the Government and of nomination by each Government, substitute of the State Government in the Corporation and of nomination by that Government.Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),Section 7 and Sch . I (w.r.e.f .3-11-1971 ). |