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 121] [Entire Act] Union of India - Subsection Section 121(2) in The Central Motor Vehicles Rules, 1989 (2)No contract carriage other than a tourist vehicle covered by permit under sub-section (9) of section 88 shall be painted in the manner specified in sub-rule (11) of rule 128.
