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[Cites 0, Cited by 0] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(1) in The Central Motor Vehicles Rules, 1989

(1)As soon as the fund is established, the bank shall send to the authority a statement specifying the assets held by it on behalf of the authority and shall also send a copy thereof to the Central Government in the Ministry of Surface Transport or the State Government concerned, as the case may be.