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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(ii) in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012

(ii)On receipt of an application, the appropriate authority shall make such verification as it may deem necessary and may also issue an order sanctioning permit in accordance with sub-rule (a) of rule 181 of the Tamil Nadu Motor Vehicles Rules, 1989. Upon receipt of the required documents, the appropriate authority shall issue the permit in the relevant Form as prescribed in rule 171 of the Tamil Nadu Motor Vehicles Rules, 1989. In the event of the School Authority failing to produce the required documents within the time specified, the appropriate authority shall revoke its sanction under sub-rule (b) of rule 181 of the Tamil Nadu Motor Vehicles Rules, 1989.