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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(4) in The Central Motor Vehicles Rules, 1989

(4)The rear lamp shall be fixed either on the centre line of the vehicle or to the right hand side, and save in the case of a transport vehicle, at a height of not exceeding one metre above the ground:[* * *] [Proviso omitted by G.S.R. 111(E), dated 10-2-2004 (w.e.f. 10-8-2004).]