Section 42(3)(j) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 42(3)(j) in Motor Vehicles Act, 1939

(j)[ subject to such conditions as the Central Government may, by notification in the Official Gazette, specify, to any transport vehicle purchased in one State and proceeding to a place, situated in any other State, without carrying any passenger or goods; [Inserted by Act 56 of 1969, section 17 (b) (iii) & (iv) (w.e.f. 1.6.1973).]

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Union of India - Subsection

Section 42(3)(j) in Motor Vehicles Act, 1939