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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Punjab - Subsection

Section 207(4) in The Punjab Motor Vehicles Rules, 1989

(4)No vehicle shall be admitted to any stand of Class D other than a vehicle in respect of which a permit is held by the person, a transport company, transport firm or transport socieity in whose name the stand has been sanctioned together with any vehicle which may have been specially mentioned in the District Magistrate's order as entitled to use the stand.