Section 43(1)(iii) in Motor Vehicles Act, 1939

[Cites 0, Cited by 2] [Section 43(1)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1)(iii) in Motor Vehicles Act, 1939

(iii)regarding he grant of permits for alternative routes or areas, to persons in whose cases the existing permits [are not renewed in pursuance of the provisions of sub-section (ID) of section 68F, or] [Inserted by Act 56 of 1969, section 18 (w.e.f. 2-3-1970).] are cancelled or the terms thereof are modified in exercise of the powers conferred by clause (b) or clause (c) of sub-section (2) of section 68F;

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Union of India - Subsection

Section 43(1)(iii) in Motor Vehicles Act, 1939