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[Cites 0, Cited by 1] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4) in Motor Vehicles Act, 1939

(4)For the purposes of this section, "free zone" means such municipal limits of a town or such other area as the State Transport Authority may, subject to any rules that may be made under section 68 and having regard to the volume of traffic in the area and other circumstances, declare to be a free zone within which goods may be carried anywhere by any motor vehicle covered by a public carrier's permit.]