Section 62(2)(i) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(i) in Motor Vehicles Act, 1939

(i)no permit could be issued under section 48 or section 51 or section 54 in respect of that route or area by reason of an order of a court or other competent authority res-training 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 62(2)(i) in Motor Vehicles Act, 1939