Section 96(2)(c) in Motor Vehicles Act, 1939

[Cites 0, Cited by 9] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(c) in Motor Vehicles Act, 1939

(c)for a purpose not allowed by the permit under which the vehicle is used, where the vehicle is [a transport vehicle] [Substituted by Act 58 of 1960, section 3 and Schedule II, for 'a public service vehicle or a goods vehicle' (w.e.f. 26.12.1960).], or

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Union of India - Subsection

Section 96(2)(c) in Motor Vehicles Act, 1939