Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(1)(xi) in The Chhattisgarh Motor Vehicles Rules, 1994

(xi)shall where the goods are carried on a vehicle in addition to passengers, take all reasonable precautions to ensure that the passengers are not endangered or unduly inconvenienced by the presence of goods;