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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(c) in Motor Vehicles Act, 1939

(c)[ "reciprocating country" means any such country as may on the basis of reciprocity be notified by the Central Government in the Official Gazette to be a reciprocating country for the purposes of this Chapter;] [Inserted by Act 100 of 1956, section 72 (w.e.f. 16-2-1957).]