(1C)The provisions of sub-sections (1B), (1D), (1F) and (1G) of section 47 shall apply to or in relation to the grant of public carriers' permits under this section as they apply to or in relation to the grant of stage carriage permits under that section.] [Inserted by Act 47 of 1978, section 22 (w.e.f. 16-1-1979).]
