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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(2) in The Punjab Motor Vehicles Rules, 1989

(2)An authority outside the State may with the occurrence of the State Transport Authority and subject to any conditions which may be mutually agreed upon by the two State Transport Authorities concerned, extend the effect of any permit to the whole of the State or to any route or area therein.