Section 3 in The Motor Vehicles (Rajasthan Amendment) Act, 1992
3. Amendment of Section 207, Central Act 59 of 1988.
- In the proviso to sub-section (1) of Section 207 of the principal Act, the expression "or without the permit required by sub-section (1) of Section 66" as occurring between the expression "Section 3 or section 4" and the expression "he may" shall be deleted.
