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

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

Union of India - Subsection

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

(f)to any transport vehicle used for any other public purpose prescribed in this behalf ;

(ff)[ to any transport vehicle used by a person who manufactures or deals in motor vehicles or builds bodies for attachment to chassis, solely for such purposes and in accordance with such conditions as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [Inserted by Act 56 of 1969, section 17 (b) (iii) & (iv) (w.e.f. 1.6.1973).]

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Union of India - Subsection

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