Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63(11)] [Section 63] [Entire Act] Union of India - Subsection Section 63(11)(b) in Motor Vehicles Act, 1939 (b)"appropriate authority" in relation to a national permit means the authority which is authorised by this Act to grant a public carrier's permit.