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[Cites 0, Cited by 0] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(3) in The Central Motor Vehicles Rules, 1989

(3)A copy of the authorisation referred to in sub-rule (2) duly authenticated by a competent officer of the authority shall be sent to the bank which shall permit withdrawal only by the officer named in such authorisation subject to the conditions and restrictions contained therein.