Section 71(3)(c) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 71(3)(c) in The Motor Vehicles Act, 1988

(c)Where the number of stage carriages are fixed under clause (a), the Regional Transport Authority shall reserve such number of permits for the scheduled castes and the scheduled tribes as may be fixed by the State Government under sub-clause (b).

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Union of India - Subsection

Section 71(3)(c) in The Motor Vehicles Act, 1988