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 21] [Entire Act] Union of India - Subsection Section 21(10) in The Central Motor Vehicles Rules, 1989 (10)Carrying persons in goods carriage, either inside the drivers cabin in excess of its capacity or on the vehicle, whether for hire or not.
