Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3B) in Motor Vehicles Act, 1939

(3B)Every agreement arrived at between the States shall, in so far as it relates to the grant of counter signature of permits, be published in the Official Gazette by each of the State concerned and the State Transport Authority of the State and the Regional Transport Authority concerned shall give effect to it.] [Inserted by Act 56 of 1969, section 29 (w.e.f, 2-3-1970).]