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[Cites 0, Cited by 1] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(3) in The Motor Vehicles Act, 1988

(3)A State Government may, by notification in the Official Gazette, constitute District Road Safety Committee for each district in the State consisting of a Chairman and such other members as that Government considers necessary and on such terms and conditions as that Government may determine.