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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Punjab - Subsection

Section 211(2) in The Punjab Motor Vehicles Rules, 1989

(2)Saving always the powers of the Commissioner of the Division as the authority appointed to hear appeals under sub-rule (1), the District Magistrate shall in all matters relating to the establishment of stands and the appointing of bus stops be subject to the control of the State Transport Authority and shall comply with any particular or general instructions that may be issued by that authority.