Section 68I(2)(c) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 68I(2)] [Section 68I] [Entire Act]

Union of India - Subsection

Section 68I(2)(c) in Motor Vehicles Act, 1939

(c)the manner in which objections may be considered and disposed of under sub-section (2) of section 68D;

(cc)[ the manner in which application under sub-section (1) of section 68F may be made; [Inserted by Act 56 of 1969, section 45 (w.e.f. 1-10-1970).]

(ccc)the period within which the owner may claim an article found left in any transport vehicle under section 68HH and the manner of sale of such article ;]

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Union of India - Subsection

Section 68I(2)(c) in Motor Vehicles Act, 1939