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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(ii) in Rent A Cab Scheme, 1989

(ii)That the main office or the branch office of the applicant is eitherowned by the applicant or is taken on lease by him or is hired in his name and it has adequate space for reception room, administrative section, cloak room with locker facilities, sanitary blocks, [adequate parking space] [ Substituted by S.O. 808(E), dated 28.11.1991, for " sufficient covered space" (w.e.f. 28.11.1991).] for the motor cabs;