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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(3) in Motor Vehicles Act, 1939

(3)Every applicant for the grant of a new permit under section 46 or section 54 shall deposit, by way of security, With his application an amount in such manner and at such rate not exceeding rupees two hundred per, motor vehicle, as the State Government may, with reference to each class of vehicle, by notification in the Official Gazette, specify.