Section 62(2)(ii) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 62(2)(ii) in Motor Vehicles Act, 1939

(ii)as a result of the suspension by a court or other competent authority of the permit of any vehicle in respect of that route or area, there is no transport vehicle of the same class with a valid permit in respect of that route or area, or there is no adequate number of such vehicles in respect of that route or area, for a period not exceeding the period of such suspension:

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Union of India - Subsection

Section 62(2)(ii) in Motor Vehicles Act, 1939