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[Cites 0, Cited by 2] [Section 66A] [Entire Act]

Union of India - Subsection

Section 66A(1) in Motor Vehicles Act, 1939

(1)No person shall engage himself-
(i)as an agent or canvasser, in the sale of tickets for travel by public service vehicles or in otherwise soliciting custom for such vehicles, or
(ii)as an agent in the business of collecting, forwarding or distributing goods carried by public carriers, unless he has obtained a licence from such authority and subject to such conditions as may be prescribed by the State Government.