Section 115D(3)(a) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 115D(3)] [Section 115D] [Entire Act]

(a)The vehicle intended for conversion complies with following conditions, namely:-

(i)It belongs to category L5 or category M or category N1 or category N2;

(ii)It was manufactured on or after 1st January 1990;

(iii)It is not provided with permits for carrying dangerous or hazardous goods, as defined in CMV Rules, 1989;

Legal Document View