Section 2(w) in The Central Motor Vehicles Rules, 1989
(w)[ National Capital Region shall have the meaning assigned to it in clause (f) of section 2 of the National Capital Region Planning Board Act, 1985 (2 of 1985).] [Inserted by GSR 37(E), dated 20.1.2009 (w.e.f. 20.1.2009).]
