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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956

(3)The expressions 'Transport Commissioner', 'Deputy Transport Commissioner (Administration)', 'Regional Transport Officer' and 'Assistant Regional Transport Officer', mean the officers appointed as such by the State Government.']]