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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(v) in Rent A Cab Scheme, 1989

(v)That the applicant has [branch offices or sub-licensee offices] [ Substituted by S.O. 808(E), dated 28.11.1991, for " branch offices" (w.e.f. 28.11.1991).] with telephones, in not less than 5 cities of tourist importance with facilities for housing, maintenance and repair of vehicles;