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[Cites 0, Cited by 0] [Section 66A(1)] [Section 66A] [Entire Act]

Union of India - Subsection

Section 66A(1)(ii) in Motor Vehicles Act, 1939

(ii)as an agent in the business of collecting, forwarding or distributing goods carried by public carriers, unless he has obtained a licence from such authority and subject to such conditions as may be prescribed by the State Government.