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[Cites 0, Cited by 1] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(a) in Motor Vehicles Act, 1939

(a)[ to any transport vehicle owned by the Central Government or a State Government and used for Government purposes unconnected with any commercial enterprise;] [Substituted by Act 100 of 1956, section 36, for the former clause (w.e.f. 16-2-1957).]