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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(3)(j) in The Motor Vehicles Act, 1988

(j)subject to such conditions as the Central Government may, by notification in the Official Gazette, specify, to any transport vehicle purchased in one State and proceeding to a place, situated in that State or in any other State, without carrying any passenger or goods;