Section 123(3)(b) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 123(3)] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(3)(b) in Motor Vehicles Act, 1939

(b)if the vehicle used in the commission of the offence is a transport vehicle, suspend its permit for a period not exceeding six months or cancel it.

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Union of India - Subsection

Section 123(3)(b) in Motor Vehicles Act, 1939