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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(1) in The Central Motor Vehicles Rules, 1989

(1)On and from the 1st day of October, 2006, such four wheeled transport vehicles as may be notified by State Governments in the Official Gazette plying on such routes or areas in hilly terrains shall be fitted with fog lamp, power steering, defrosting and demisting system and that the State Government would provide a lead time of six months for this purpose.