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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Punjab Military Transport Act, 1916

(1)The [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may by notification appoint any person to be a Transport Inspection Officer or Transport Assistant for the purposes of this Act, and may define the area within which he shall exercise his powers.