Section 87(2)(i) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 3] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(i) in The Motor Vehicles Act, 1988

(i)no permit could be issued under section 72 or section 74 or section 76 or section 79 in respect of that route or area by reason of an order of a Court or other competent authority restraining the issue of the same, for a period not exceeding the period for which the issue of the permit has been so restrained; or

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Union of India - Subsection

Section 87(2)(i) in The Motor Vehicles Act, 1988