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[Cites 0, Cited by 5] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(ii) in The Motor Vehicles Act, 1988

(ii)the conduct of business by any such authority in the absence of any member (including the Chairman) thereof and the nature of business which, the circumstances under which and the manner in which, business could be so conducted;