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[Cites 0, Cited by 3] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1A) in Motor Vehicles Act, 1939

(1A)[ The Government of a State shall reserve in that State certain percentage of stage carriage permits for the Scheduled Castes and the Scheduled Tribes.Explanation. - In this section and in sections 55 and 63, "Scheduled Castes" and "Scheduled Tribes" have the meanings respectively assigned to them in article 366 of the Constitution.