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[Cites 0, Cited by 2] [Section 81(4)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(4)(a) in The Motor Vehicles Act, 1988

(a)the financial condition of the applicant as evidenced by insolvency, or decrees for payment of debts remaining unsatisfied for a period of thirty days, prior to the date of consideration of the application;