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 52(2)] [Section 52] [Entire Act] State of Uttarakhand - Subsection Section 52(2)(v) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (v)In case no application is received for reservation of the registration number notified under this rule they shall not be allotted to any vehicle.