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

Union of India - Subsection

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

(c)the forms to be used for the purposes of this Chapter, including the forms of permits;
(ci)[ the percentage of stage carriage permits public or public carrier's permits to be reserved under section 47 or section 55 [* * *] [Inserted by Act 47 1978, section 27 (w.e.f. 16-1-1979).] for economically weaker sections of the community;
(cii)the manner in which preference shall be given in the grant of stage carriage permits or public carriers permits or public carriers permits to economically weaker sections of the community where no reservation is made to such applicants;
(ciii)the date and limits of annual income and the extent of land, for the purposes of Explanation I below sub-section (1C) of section 47;
(civ)the circumstances under which, the manner in which, and the extent to which. reservation may be carried forward in respect of stage carriage permits or public carriers permits.]
(cc)[ the manner in which and the time within which every application for a stage carriage permit or a public carrier's permit shall be published, as required by sub-section (3) of section 57, and the circumstances under which and the fees on payment of which copies of such applications may be granted;] [Inserted by Act 56 of 1969, section 37 (w.e.f. 1-10-1970).]