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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in Motor Vehicles Act, 1939

(2)Where a transport authority cancels or suspends a permit 2[ or reduces the number of vehicles or the routes or area covered by a permit], it shall give to the holder in writing its reasons for [the action taken] [Substituted for the words 'revocation or suspension', Act 56 of 1969, (w.e.f. 2.3.1970).].