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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(iii) in The Punjab Motor Vehicles Rules, 1989

(iii)affidavit to the effect that the applicant held at any time any temporary or regular permit and if so the details of permits previously held alongwith number of vehicles in the fleet and arrangements for their housing and repair, individually or as a member of a Transport Society, a transport company or a transport firm;