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Karnataka HC Directs State to Consider on Grant of Permits for Motorcycle Taxi Service - (11 May 2021)

MOTOR VEHICLES

Karnataka High Court has directed the State government to in two months time consider and decide on the representation made for grant of permits for running a motorcycle taxi service in the state in disposing of an appeal filed by ANI Technologies Pvt Ltd.

Tags : KARNATAKA HIGH COURT   GRANT OF PERMITS FOR MOTORCYCLE TAXI SERVICE  

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