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[Cites 0, Cited by 0] [Section 342(2)] [Section 342] [Entire Act]

State of Gujarat - Subsection

Section 342(2)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)exercise any of the powers of a licensee holding a stage permit under the Motor Vehicles Act, 1939 (IV of 1939), which the Corporation is for the time being authorised to exercise and any other powers exercisable by the Corporation under tire said Act in relation to the provision of mechanically propelled transport facilities for the conveyance of the public.