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[Cites 0, Cited by 6] [Section 66(3)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(3)(b) in The Motor Vehicles Act, 1988

(b)to any transport vehicle owned by a local authority or by a person acting under contract with a local authority and used solely for road cleansing, road watering or conservancy purposes;