Section 42(3)(m) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 42(3)(m) in Motor Vehicles Act, 1939

(m)to any transport vehicle which, owing to flood, earthquake or any other natural calamity, is required to be diverted through any other route, whether within or outside the State, with a view to enabling it to reach its destination; or

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Union of India - Subsection

Section 42(3)(m) in Motor Vehicles Act, 1939