Section 68E(2)(ii) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 68E(2)(ii) in Motor Vehicles Act, 1939

(ii)any other person who, in the opinion of the State Government, is likely to be affected by the proposed modification, an opportunity of being heard in respect of the proposed modification.]

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Union of India - Subsection

Section 68E(2)(ii) in Motor Vehicles Act, 1939