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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

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

(o)[regulating the painting or marking of transport vehicles and the display of advertising matter thereon, and in particular prohibiting the painting or marking of transport vehicles] [Substituted by Act 100 of 1956, section 61, for 'prohibiting the painting marking or of a State or a contract carriage' (w.e.f. 16-2-1957).] in such colour or manner as to induce any person to believe that the vehicle is used for the transport of mails;