Section 2(42)(iii) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 1] [Section 2(42)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42)(iii) in The Motor Vehicles Act, 1988

(iii)any municipality or any corporation or company owned or controlled by the Central Government or one or more State Governments, or by the Central Government and one or more State Governments;

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Union of India - Subsection

Section 2(42)(iii) in The Motor Vehicles Act, 1988