Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 48(3)] [Section 48] [Entire Act] Union of India - Subsection Section 48(3)(xxi) in Motor Vehicles Act, 1939 (xxi)that the Regional Transport Authority may, after giving notice of not less than one month,-