Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(l)[ Category M-1 means a motor vehicle used for carriage of passengers, comprising not more than eight seats in addition to the drivers seat.] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).]