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[Cites 0, Cited by 47] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in The Motor Vehicles Act, 1988

(3)Notwithstanding anything contained in sub-section (2), the Regional Transport Authority or the State Transport Authority, as the case may be, may entertain an application for the renewal of a permit after the last date specified in that sub-section if it is satisfied that the applicant was prevented by good and sufficient cause from making an application within the time specified.