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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Punjab - Subsection Section 32(xv) in The Punjab Motor Vehicles Rules, 1989 (xv)Pay the fee fixed under sub-rule (1) (d) 4 of rule 200, when using a stand and comply with relevant condition subject to which the place is authorised as a stand;
