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] [Entire Act] Union of India - Section Section 41 in Road Transport Corporations Act, 1950 41. Corporation to be deemed to be a local authority and provision as to third party risks .[Repealed by the Road Transport Corporations (Amendment) Act, 1959 (28 of 1959), section11 (w.e.f . 1-9-1959 ).]
