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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2)(c) in The Maharashtra Public Conveyance Act, 1920

(c)[ may by notification direct that any class of vehicles shall be exempt from all or any of the provisions of this Act.] [Clause (c) was substituted for the original clause by Bombay 7 of 1928, Section 12(a).]