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[Cites 0, Cited by 47] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7) in The Motor Vehicles Act, 1988

(7)Notwithstanding anything contained in sub-section (1), a Regional Transport Authority of one region may issue a temporary permit under section 87 to be valid in another region or State with the concurrence, given generally or for the particular occasion, of the Regional Transport Authority of that other region or of the State Transport Authority of that other State, as the case may be.