Section 88(14)(c) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 0] [Section 88(14)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(14)(c) in The Motor Vehicles Act, 1988

(c)national permit means a permit granted by the appropriate authority to goods carriages to operate throughout the territory of India or in such contiguous States not being less than four in number, including the State in which the permit is issued as may be specified in such permit in accordance with the choice indicated in the application.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 88(14)(c) in The Motor Vehicles Act, 1988