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[Cites 0, Cited by 26] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(3) in The Motor Vehicles Act, 1988

(3)The transport authority may, on application made to it within three months of the death of the holder of a permit, transfer the permit to the person succeeding to the possession of the vehicles covered by the permit:Provided that the Transport Authority may entertain an application made after the expiry of the said period of three months if it is satisfied that the applicant was prevented by good and sufficient cause from making an application within the time specified.