Section 92(1)(b) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1)(b) in Motor Vehicles Act, 1939

(b)prescribing the conditions subject to which motor vehicles brought temporarily into [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] from outside India by persons intending to make a temporary stay in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] may be possessed and used in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).]; and

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Union of India - Subsection

Section 92(1)(b) in Motor Vehicles Act, 1939