Section 108(1)(iii) in The Central Motor Vehicles Rules, 1989
(iii)[ * * *] [Omitted 'a vehicle carrying high dignitaries as specified by the Central Government or the State Government,as the case may be, from time to time;' by Notification No. G.S.R. 423(E), dated 1.5.2017 (w.e.f. 2.6.1989).]