Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

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

(w)[ the licensing of and the regulation of the conduct of agents or canvassers who engage in the sale of tickets for travel by public service vehicles or otherwise solicit custom for such vehicles;] [Substituted by Act 20 of 1942, section 16, (3.4.1942).]
(ww)[ the licensing of agents engaged in the business of collecting, [or forwarding and distributing] [Inserted by Act 100 of 1956, section 61, (w.e.f. 16-2-1957).] goods carried by public carriers;]
(x)the inspection of transport vehicles and their contents and of the permits relating to them;