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[Cites 0, Cited by 9] [Section 217(2)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2)(e) in The Motor Vehicles Act, 1988

(e)any scheme made under section 68-C of the Motor Vehicles Act, 1939 (4 of 1939) or under the corresponding law, if any, in force in any State and pending immediately before the commencement of this Act shall be disposed of in accordance with the provisions of section 100 of this Act;