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

State of Assam - Subsection

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

(a)The State Government may, in the case of Transport Vehicles to be used by the State Government or by the State Government in conjunction with Railway provide for dispensation from observance of the provisions of Chapter IV of the Motor Vehicles Act, 1939 (IV of 1939) as respects-
(i)the necessity of taking out or granting or countersigning permits ;
(ii)the duration and renewal of permits ;
(iii)the conditions attached to permits ;
(iv)the cancellation and suspension of permits ;
(v)the restrictions on the number of permits, as it may notify in that behalf in the official Gazette.