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[Cites 0, Cited by 14] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in The Motor Vehicles Act, 1988

(2)The holder of a goods carriage permit may use the vehicle, for drawing of any trailer or semi-trailer not owned by him, subject to such conditions as may be prescribed:[Provided that the holder of a permit of any articulated vehicle may use the prime-mover of that articulated vehicle for any other semi-trailer.]