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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2)(y) in Motor Vehicles Act, 1939

(y)the carriage of persons other than the driver in goods vehicles;
(yy)[ the specification of the municipal limits of a town or of any other area as a free zone within which goods may, subject to the prescribed conditions, be carried anywhere by a motor vehicle covered by a public carrier's permit;] [Inserted by Act 100 of 1956, section 61, (w.e.f. 16-2-1957).]