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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Punjab - Subsection

Section 203(4) in The Punjab Motor Vehicles Rules, 1989

(4)An agreement under sub-rule (1) may be so made as to require the manager within a certain time to erect specified buildings or carry out specified works on the site of the stand, or to fulfil the conditions specified in rule 202.