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[Cites 0, Cited by 1] [Section 48(3)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3)(xv) in Motor Vehicles Act, 1939

(xv)that mails shall be carried on any of the vehicles authorised by the permit subject to such conditions (including conditions as to the time in which mails are to be carried and the charges which may be levied) as may be specified;