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[Cites 0, Cited by 7] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(4) in The Motor Vehicles Act, 1988

(4)For the purpose of exercising and discharging the powers and functions specified in sub-section (3), a State Transport Authority may, subject to such conditions as may be prescribed, issue directions to any Regional Transport Authority, and the Regional Transport Authority shall, in the discharge of its functions under this Act, give effect to and be guided by such directions.