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[Cites 0, Cited by 221] [Section 71(3)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3)(a) in The Motor Vehicles Act, 1988

(a)The State Government shall, if so directed by the Central Government having regard to the number of vehicles, road conditions and other relevant matters, by notification in the Official Gazette, direct a State Transport Authority and a Regional Transport Authority to limit the number of stage carriages generally or of any specified type, as may be fixed and specified in the notification, operating on city routes in towns with a population of not less than five lakhs.