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[Cites 0, Cited by 1] [Section 217(2)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2)(f) in The Motor Vehicles Act, 1988

(f)the permits issued under sub-section (1-A) of section 68-F of the Motor Vehicles Act, 1939 (4 of 1939), or under the corresponding provisions, if any, in force in any State immediately before the commencement of this Act shall continue to remain in force until the approved scheme under Chapter VI of this Act is published.