Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Punjab - Subsection

Section 210(3) in The Punjab Motor Vehicles Rules, 1989

(3)An order permitting the establishment of a stand, unless revoked under sub-rule (1), shall remain in force for a period of three years or such lesser period as may be specified in the order and such order may be renewed from time to time by the District Magistrate for a further period of not more than three years.