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Citedby 6 docs - [View All]
Nag'S Auto Testing Station vs The State Of Jharkhand And Ors. on 20 July, 2007
Shekhar Bhushan Nag vs State Of Bihar (Now Jharkhand) And ... on 7 August, 2006
Gajendra Transports (P) Ltd., ... vs Anamallais Bus Transports (P) ... on 6 October, 1969
Wa.No. 341 Of 2012 () In ... vs By Adv. Sri.Alexander Joseph on 8 February, 2012
I.S. Goel And Anr. vs The Commissioner - Transport And ... on 16 August, 2004

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[Section 56] [Complete Act]
Central Government Act
Section 56(1) in The Motor Vehicles Act, 1939
(1) Subject to the provisions of section 55, a Regional Transport Authority may, on an application made to it under section 54, grant a public carrier' s permit in accordance with the application or with such modifications as it deems fit or refuse to grant such a permit: Provided that no such permit shall be granted in respect of any area or route not specified in the application.