Section 1(2)(iv) in Central Motor Vehicles (First Amendment) Rules, 2023

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Union of India - Subsection

Section 1(2)(iv) in Central Motor Vehicles (First Amendment) Rules, 2023

(iv)a State transport undertaking established under the Road Transport Corporation Act ,1950 (64 of 1950 )and the Companies Act ,2013 (18 of 2013 );or a Public sector undertaking ;or an autonomous body owned or controlled by the Central Government or the State Government , shall expire after the lapse of fifteen years , as provided in sub -section (7) of section 41 , from the date of initial registration of the vehicle :

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Union of India - Subsection

Section 1(2)(iv) in Central Motor Vehicles (First Amendment) Rules, 2023