Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63(9)] [Section 63] [Entire Act] Union of India - Subsection Section 63(9)(b) in Motor Vehicles Act, 1939 (b)the holder of the permit has failed without reasonable cause to use the vehicle or vehicles for the purpose for which the permit was granted, or