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The Motor Vehicles Act, 1988 101. Operation of additional services by a State transport undertaking in certain circumstances. Notwithstanding anything contained in section 87 a State transport undertaking may, in the public interest operate additional services for the conveyance of the passengers on special occasions such as to and from fairs and religious gatherings: Provided that the State transport undertaking shall inform about the operation of such additional services to the concerned Transport Authority without delay.    |
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