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[Cites 0, Cited by 16] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(6) in The Motor Vehicles Act, 1988

(6)Every agreement arrived at between the States shall, insofar as it relates to the grant of countersignature of permits, be published by each of the State Governments concerned in the Official Gazette and in any one or more of the newspapers in the regional language circulating in the area or route covered by the agreement and the State Transport Authority of the State and the Regional Transport Authority concerned shall give effect to it.