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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Punjab - Subsection

Section 128(2)(b) in The Punjab Motor Vehicles Rules, 1989

(b)The substance of application received in response to the notice referred to in clause (a) shall be published at the expense of the applicants for the information of all concerned and for inviting objection, if any, and the same shall be considered alongwith the applications on a date to be fixed and notified to all concerned by the Regional Transport Authority or State Transport Authority, as the case may be.