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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in Road Transport Corporations Act, 1950

(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the State Government may
(a)extend the period of supersession for such further term as it may consider necessary; or
(b)reconstitute the Corporation in the manner provided in section 5.
[Delhi].In its application to the Union territory of Delhi , in Section 38, the words with the previous approval of the Central Government shall be omitted.Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),Section 7 and Sch . I (w.r.e.f .3-11-1971 ).