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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Central Motor Vehicles Rules, 1989

(h)[] [Clauses (d) and (e) relettered as Clauses (g) and (h), respectively by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] non-transport vehicle means a motor vehicle which is not a transport vehicle;