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[Cites 0, Cited by 5] [Section 71(3)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3)(b) in The Motor Vehicles Act, 1988

(b)Where the number of stage carriages are fixed under clause (a), the Government of the State shall reserve in the State certain percentage of stage carriage permits for the scheduled castes and the scheduled tribes in the same ratio as in the case of appointments made by direct recruitment to public services in the State.