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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(4) in The Punjab Motor Vehicles Rules, 1989

(4)In cases where an authority of another State acting under sub-rule (2) of rule 66 extends the effect of a permit to a route or area in the State, a supplementary fee shall be payable at the same rate as for countersignatures specified in rule 68.