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[Cites 0, Cited by 0] [Section 96(9)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(9)(a) in The Central Motor Vehicles Rules, 1989

(a)N3 categories of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;