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[Section 42(3)] [Section 42] [Complete Act]
Central Government Act
Section 42(3)(ff) in The Motor Vehicles Act, 1939
(ff) 1[ to any transport vehicle used by a person who manufac- tures or deals in motor vehicles or builds bodies for attachment to chassis, solely for such purposes and in accordance with such conditions as the Central Government may, by notification in the Official Gazette, specify in this behalf;]