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 48(3)] [Section 48] [Entire Act] Union of India - Subsection Section 48(3)(xvii) in Motor Vehicles Act, 1939 (xvii)the conditions subject to which any vehicle covered by the permit may be used as a contract carriage;