Section 71(3)(d) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 47] [Section 71(3)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3)(d) in The Motor Vehicles Act, 1988

(d)After reserving such number of permits as is referred to in clause (c), the Regional Transport Authority shall in considering an application have regard to the following matters, namely:

(i)financial stability of the applicant;

(ii)satisfactory performance as a stage carriage operator including payment of tax if the applicant is or has been an operator of stage carriage service; and

(iii)such other matters as may be prescribed by the State Government:

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Union of India - Subsection

Section 71(3)(d) in The Motor Vehicles Act, 1988