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[Cites 0, Cited by 3] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2) in Motor Vehicles Act, 1939

(2)A Regional Transport Authority when countersigning the permit may attach to the permit any condition which it might have imposed if it had granted the permit, and may likewise vary any condition attached to the permit by the Authority by which the permit was granted.