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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4)(e) in The Defence Of India Act, 1971

(e)the Central Government or the State Government may, by general or special order in writing, exempt from all or any of the provisions of the said Chapter any transport vehicle used or required for use in connection with any work or purpose declared by the Central Government or, as the case may be, the State Government in the order to be a work or purpose connected with the defence of India, the conduct of military operations or civil defence;