KARNATAKA STATE MOTOR VEHICLE (SPECIAL PROVISIONS) ACT, 2015
An Act to make certain special provisions, to prevent inconvenience to the travelling public by the sudden stoppage of the existing permit holders of stage carriages under the Motor Vehicles Act, 1988 in relation to the areas of approved schemes and routes notified under Chapter-VI of that Act and to provide for matters connected therewith or incidental thereto.
- Act number
- Act 1 of 2016
- Year
- 2016
- Enacted on
- 10-02-2016
- In force from
- 23-02-2016
- Jurisdiction
- Karnataka State Act
- Subjects
- Transport And Motor Vehicles
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Official source: India Code