Section 47(1)(c) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 47(1)(c) in The Central Motor Vehicles Rules, 1989

(c)[ copy of the proceedings of the State Transport Authority or Transport Commissioner or such other authorities as may be prescribed by the State Government for the purpose of approval of the design in the case of a trailer or a semi-trailer] [Clause (c) substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993). ]

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Union of India - Subsection

Section 47(1)(c) in The Central Motor Vehicles Rules, 1989