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 229] [Entire Act] State of Uttarakhand - Subsection Section 229(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (2)An officer of the Transport Department specified in Column 1 of sub-rule (1) shall carry with him an identity card issued by the Transport Commissioner in Form SR-52.
