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

State of Punjab - Subsection

Section 65(2) in The Punjab Motor Vehicles Rules, 1989

(2)[ In the event of break-down or mechanical defect of any stage carriage for which a permit has been issued, the holder of such a permit, may, also be issued a permit in Form R.St. O.P. for such vehicles, as may be kept, as reserved for maintaining the operation and to provide for special occasions as envisaged under clause (xvii) of sub-section (2) of section 72 of the Act, subject to such conditions, as may be imposed by the Regional Transport Authority.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]