AIR 1969 MADRAS 93 ::(1968) 2 MadLJ138
Madras High Court
Hon'ble Judge(s): Ramakrishnan , J

Motor Vehicles Act (4 of 1939) , S.64, S.68— State Transport Appellate Authority, being authority constituted under Act, in absence of authorisation to do so, cannot question validity of Act or rule framed thereunder. AIR 1966 SC 1089, Rel. on. (Para 5)

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