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Bombay HC to State Transport Dept.: Ensure School Buses Follow Rules - (04 Jul 2016)

Bombay High Court has directed the state transport department to reply to a PIL filed for seeking that light motor vehicles, BEST and MSRTC buses used for ferrying school children follow the Maharashtra Motor Vehicles (Regulation of School Buses) Rules 2011.

Tags : BOMBAY HIGH COURT   MAHARASHTRA MOTOR VEHICLES (REGULATION OF SCHOOL BUSES) RULES 2011  

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