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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Central Motor Vehicles Rules, 1989

(b)that the sum of money agreed upon to be paid by the holder of the permit under sub-sections (5) and (6) of section 86, if any, is not pending recovery;