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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Punjab - Subsection

Section 207(3) in The Punjab Motor Vehicles Rules, 1989

(3)Before giving permission for the establishment of any stand of Class D, the District Magistrate shall satisfy himself that the proposed site is not in such location as would give the user an undue advantage over the owners of stage carriages operating in competition with him from the stand.