Section 42(3)(e) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 42(3)(e) in Motor Vehicles Act, 1939

(e)to any transport vehicle used for towing a disabled vehicle or for removing goods from a disabled vehicle to a place of safety:

(ee)[ * * *] [Clause (ee) Inserted Act 100 of 1956, by section 36, was omitted by Act 56 of 1969, section 17 (w.e.f. 1-6-1973).]