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[Cites 0, Cited by 5] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in Motor Vehicles Act, 1939

(2)The holder of a permit may, with the permission of the authority by which the permit was granted, [replace any vehicle covered by the permit by any other vehicle of the same nature] [Substituted for the words 'reokace by another vehicles of the same nature and capacity any vehicle covered by te permit' by Act 56 of 1969, (w.e.f. 2-3-1970).].