AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

The Motor Vehicles Act, 1988

108. Certain  powers  of  State  Government  exercisable  by  the  Central Government.

The powers conferred on the State Government under this Chapter  shall, in  relation to a corporation or company owned or  controlled by  the Central Government or by the Central Government and  one or  more State  Governments, be  exercisable only  by the  Central  Government in relation to an inter-State route or area.



Motor Vehicles Act, 1988 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys