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[Cites 0, Cited by 0] [Section 63A(5)] [Section 63A] [Entire Act]

Union of India - Subsection

Section 63A(5)(b) in Motor Vehicles Act, 1939

(b)the powers and functions of the Regional Transport Authorities and State Transport Authorities interested in respect of such route or area shall be exercised and discharged by the Commission; and any permit granted or countersigned by the Commission for any such route or area shall be valid for that route or area, notwithstanding anything contained in this Chapter;