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Temporary Permit Can’t Be Issued to Pvt Carrier on Notified Routes: Supreme Court - (18 May 2018)

Supreme Court has said that a temporary permit cannot be issued to a private stage carriage operator to traverse on the notified route which is being served by the State Transport Undertaking (STU), in excess of the permissible distance provided under the scheme.

Tags : SUPREME COURT   TEMPORARY PERMIT  

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