Section 63(15)(b) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 63(15)(b) in Motor Vehicles Act, 1939

(b)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.-

(i)the authorisation fee payable for the issue of a national permit;

(ii)the fixation of the laden weight of the motor vehicle;

(iii)the distinguishing particulars or marks to be carried or exhibited in or on the motor vehicle;

(iv)the colour or colours in which the motor vehicle is to be painted;

(v)any matter, not specified in this Act, which shall be borne in mind by the appropriate authority in granting a national permit.

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Union of India - Subsection

Section 63(15)(b) in Motor Vehicles Act, 1939