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[Cites 0, Cited by 43] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in Motor Vehicles Act, 1939

(2)An application for I stage carriage permit or a public carrier's permit shall be made not less than six weeks before the date on which it is desired that the permit shall take effect, or, if the Regional Transport Authority appoints dates for the receipt of such applications, on such dates.