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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1)(d) in Assam State Road Transport Act, 1954

(d)The State Government or any officer or authority empowered by it in this behalf may, in the manner prescribed, cancel any permit or direct that any permit or class of permits shall not be renewed or shall not be effective beyond such date as may be specified or reduced and curtail the number of vehicles or routes covered by any permit or alter the conditions attached to any permit or attach any new condition to any permit granted ' under Chapter IV of the Motor Vehicles Act, 1939 (IV of 1939).