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[Cites 0, Cited by 0] [Section 60(2A)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2A)(ii) in Motor Vehicles Act, 1939

(ii)any such order shall be placed within the said period of one month before the transport authority who may vacate the order or extend the said period of one month where it has not expired or cancel the permit or take action under sub-section (3), as it may deem fit.]