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[Cites 0, Cited by 1] [Section 59(3)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3)(a) in Motor Vehicles Act, 1939

(a)that the vehicle or vehicles to which the [permit relates carry valid certificates of fitness issued under section 38 and] [Substituted for the words 'perimt relates' by Act 56 of 1969, (w.e.f. 2-3-1970).] are at all times so maintained as to comply with the requirements of Chapter V and the rules made thereunder;