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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1)(e) in Assam State Road Transport Act, 1954

(e)The State Government may, by notification in the official Gazette, direct that all or any of the functions, duties and powers under the Motor Vehicles Act, 1939 (IV of 1939) of the State Transport Authority, the Regional Transport Authority, the Registering Authority or the Licensing Authority shall to the extent and in the manner specified in the notification, be discharged, performed or exercised by such officer or other authority as may be specified in the notification.