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 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995 (3)Notwithstanding anything contained in any law for the time being in force, every Truck Terminal Authority shall for all purposes, be deemed to be a local authority.
