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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(5) in Motor Vehicles Act, 1939

(5)The State Government may prescribe the circumstances under which any period during which the driver of a vehicle although not engaged in work is required to remain on or near the vehicle may be deemed to be an interval for rest within the meaning of subsection (1).