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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(a) in Telangana Motor Vehicles Taxation Act, 1963

(a)No motor vehicle shall be used in any public place, unless the licence granted in respect thereof under clause (a) of sub-section (3) of section 4, or under sub-section (4) of that section, is displayed on the motor vehicle in such manner as may be notified by the Government.