Section 105(2)(ii) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 105(2)(ii) in The Central Motor Vehicles Rules, 1989

(ii)lamp, which may be the rear lamp or some other device, illuminating with a white light the whole of the registration mark exhibited [[on the rear of the vehicle including construction equipment vehicle] [Substituted by GSR 642(E), dated 28.7.2000, for 'on the rear of the vehicle' (w.e.f. 28.7.2000).], [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] and on the side in the case of construction equipment vehicle] [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] so as to render it legible from a distance of fifteen metres to the rear :

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Union of India - Subsection

Section 105(2)(ii) in The Central Motor Vehicles Rules, 1989