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[Cites 0, Cited by 0] [Section 63(12)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(12)(a) in Motor Vehicles Act, 1939

(a)no national permit shall be issued-
(i)to an individual owner if he already holds in his own name three or more valid national permits, or, when he holds valid national permits as well as valid inter-State region permits, if the aggregate number of such permits is three or more;
(ii)to a company which already holds in its Own name seven or more valid national permits, or, when it holds valid national permits as well as valid inter-State region permits, if the aggregate number of such permits is seven or more;