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[Cites 0, Cited by 6] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5) in Motor Vehicles Act, 1939

(5)[ The State Transport Authority and any Regional Transport Authority, if authorised in this behalf by rules made under section 68, may delegate such of its powers and functions to such authority or person and subject to such restrictions, limitations and conditions as may be prescribed by the said rules.] [Added by Act 20 of 1942, section 13 (w.e.f. 3.4.1942).]