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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(4)(iii) in The Punjab Motor Vehicles Rules, 1989

(iii)The State or a Regional Transport Authority making a transfer of a permit as aforesaid may, unless any other State of Regional Transport Authority by which the permit has been countersigned by general or special order has otherwise required, endorse parts A and B of the permit with the words "valid for ......." inserting the name of the extra area or route for which the permit has been countersigned.