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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3)(xxii) in Motor Vehicles Act, 1939

(xxii)that the holder of a permit shall furnish to the Regional Transport Authority such periodical returns, statistic and other information as the State Government may from time to time prescribe (xxiii) any other conditions which may be prescribed.]