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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1)(e) in Motor Vehicles Act, 1939

(e)[ if the holder of the permit, not being a private carrier's permit, fails without reasonable cause to use the vehicle or vehicles for the purposes for which the permit was granted, or [Inserted by Act 100 of 1956, section 54, for 'possess' (w.e.f. 16-2-1956).]