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[Cites 0, Cited by 0] [Section 63A(5)] [Section 63A] [Entire Act]

Union of India - Subsection

Section 63A(5)(d) in Motor Vehicles Act, 1939

(d)any permit granted in respect of any such route or area before the issue of the notification shall, notwithstanding such issue, continue to be effective for the period specified in the permit and shall be deemed to have been granted by the Commission under this section as if this 89 section were in force on the day on which the permit was granted.