Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 86] [Entire Act] Union of India - Subsection Section 86(3) in The Motor Vehicles Act, 1988 (3)Where a Transport Authority cancels or suspends a permit, it shall give to the holder in writing its reasons for the action taken.
