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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(xii) in The Motor Vehicles Act, 1988

(xii)the conditions to be attached to permits for the purpose of giving effect to any agreement such as is referred to in clause (iii) of sub-section (1) of section 67;