LexSection 108 — Certain powers of State Government exercisable by the Central Government.
The Motor Vehicles Act, 1988
The powers conferred on the State Government under this Chapter shall, in relation to a corporation or company owned or controlled by the Central Government or by the Central Government and one or more State Governments, be exercisable only by the Central Government in relation to an inter-State route or area.Open in Lexace · Ask the AI about this section