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[Cites 0, Cited by 7] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2) in The Motor Vehicles Act, 1988

(2)The State Government shall publish any modification proposed under sub-section (1) in the Official Gazette and in one of the newspapers in the regional languages circulating in the area in which it is proposed to be covered by such modification, together with the date, not being less than thirty days from such publication in the Official Gazette, and the time and place at which any representation received in this behalf will be heard by the State Government.