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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3)(c) in Motor Vehicles Act, 1939

(c)that any prohibition or restriction imposed and any [* * *] [Omitted 'maximum or minimum' by Act 56 of 1969, (w.e.f. 2-3-1970).] fares or freights fixed by notification made under section 43 or observed in connection with any vehicle or vehicles to which the permit relates;