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

[Cites 0, Cited by 17] [Section 66(3)] [Section 66] [Entire Act]

Union of India - Subsection

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

(m)to any transport vehicle which, owing to flood, earthquake or any other natural calamity, obstruction on road, or unforeseen circumstances, is required to be diverted through any other route, whether within or outside the State, with a view to enabling it to reach its destination;

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Union of India - Subsection

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