Section 76(2)(c) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(c) in The Motor Vehicles Act, 1988

(c)the manner in which it is claimed that the purpose of carrying persons otherwise than for hire or reward or in connection with the trade or business carried on by the applicant will be served by the vehicle; and

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Union of India - Subsection

Section 76(2)(c) in The Motor Vehicles Act, 1988