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motor vehicle act
motor vehicle
motor vehicle act 1939
[
Section 48(3)(xi)
] [
Section 48(3)
] [
Section 48
] [
Complete Act
]
Central Government Act
Section 48(3)(xi)(xxi) in The Motor Vehicles Act, 1939
(xxi) that the Regional Transport Authorit may, after giving notice of not less than one month,-