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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976

(1)The State Government shall by notification constitute an Authority to be called the "Competent Authority" which shall consist of :--
(i)the General Manager of the Uttar Pradesh State Road Transport Corporation;
(ii)the Transport Commissioner, Uttar Pradesh;
(iii)the Secretary of the Finance Department of the State Government.