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SC: Private Buses Can’t Operate on Inter-State Routes Overlapping Notified State Transport Routes - (05 Nov 2025)

MOTOR VEHICLES

Supreme Court ruled that private bus operators cannot be granted inter-State stage-carriage permits on routes that overlap with notified intra-State routes reserved for State transport undertakings under Chapter VI of the Motor Vehicles Act, 1988.

Tags : MOTOR VEHICLES ACT   PRIVATE BUSES   TRANSPORT ROUTES  

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