Section 48(3)(viii) in The Motor Vehicles Act, 1939

Central Government Act

(viii) the rate of charge that may be levied for passengers' luggage in excess of the free allowance:

1. Sub- section (2) omitted by Act 56 of 1969, s. 22 (w. e. f. 2- 3- 1970 ).

2. Subs. by Act 56 of 1979, s. 22, for cl. (i) (w. e. f. 2- 3- 1970 ).

3. Subs. by s. 22, ibid., for" services to be maintained" (w. e. f 2- 3- 1970 ).