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[Cites 0, Cited by 16] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5) in The Motor Vehicles Act, 1988

(5)The State Transport Authority and any Regional Transport Authority, if authorised in this behalf by rules made under section 96, may delegate such of its powers and functions to such authority or person subject to such restrictions, limitations and conditions as may be prescribed by the said rules.