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[Cites 0, Cited by 1] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(i) in Road Transport Corporations Act, 1950

(i)to manufacture or maintain anything which is not required directly or indirectly for use for the purpose of the undertaking of the Corporation or to repair, store, or provide any service for, any vehicle which does not belong to the Corporation or is not used directly or indirectly for the purpose of its undertaking;