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 177(10)] [Section 177] [Entire Act] State of Uttarakhand - Subsection Section 177(10)(b) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (b)Such public service vehicle shall have waveller suspension or pneumatic suspension.