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The appeal emanates from a ruling by the Kerala High Court that affirmed the State Transport Appellate Tribunal's (STAT) directive permitting the Regional Transport Authority (RTA) to issue temporary permits
...to private operators for routes intersecting with the designated Kottayam-Kozhikode route, exceeding the limits prescribed in the Kerala State Transport Scheme (2009).
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Applied Acts & Sections
No Acts & Articles mentioned in this case
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