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Citedby 9 docs - [View All]
V. Dhanmull Sowcar vs Secretary, Regional Transport ... on 9 October, 1956
Adambhai Ranabhai vs The Regional Transport Authority ... on 30 January, 1968
Assanar Pillai Mohammed Kassim ... vs Secretary, State Transport ... on 6 March, 1962
Regional Transport Authority, ... vs Mohammad Usman Ali, Lucknow on 20 May, 1968
State Of Rajasthan vs Sarajjuddin And Anr. on 2 January, 1985

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[Section 44] [Complete Act]
Central Government Act
Section 44(5) in The Motor Vehicles Act, 1939
(5) 2[ The State Transport Authority and any Regional Transport Authority, if authorised in this behalf by rules made under section 68, may delegate such of its powers and functions to such authority or person and subject to such restrictions, limitations and conditions as may be prescribed by the said rules.]
1. Ins. by Act 100 of 1956, s. 38 (w. e. f. 16- 2- 1957 ).
2. Added by Act 20 of 1942, s. 13.