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 2] [Entire Act] Union of India - Subsection Section 2(cc) in The Central Motor Vehicles Rules, 1989 (cc)"E-cart" means a special purpose battery operated vehicle having three wheels and intended to provide last mile connectivity for carrying goods for hire or reward, provided -
