Section 68(2)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2)(a) in Motor Vehicles Act, 1939

(a)the period of appointment and the terms of appointment of and the conduct of business by Regional and State Transport Authorities and the reports to be furnished by them;

(aa)[ the conduct of business by any such authority in the absence of any member (including the Chairman) thereof and the nature of business which, the circumstances under which and the manner in which, business could be so conducted;] [Inserted by Act 56 of 1969, section 37 (w.e.f. 1-10-1970).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 68(2)(a) in Motor Vehicles Act, 1939