Section 111(2)(i) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2)(i) in Motor Vehicles Act, 1939

(i)adapting the provisions of this Chapter to vehicles brought into [India] [Substituted for 'the States' by the Part B States (Laws) Act 3 of 1961, section 3 and Schedule, (w.e.f. 1.4.1951).] by persons making only a temporary stay therein [or to vehicles registered in the State of Jammu and Kashmir or in a reciprocating country and operating on any route or within any area in India] [Inserted by Act 100 of 1956, section 81 (w.e.f. 16-2-1957).] by applying those provisions with prescribed modifications; and

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Union of India - Subsection

Section 111(2)(i) in Motor Vehicles Act, 1939