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[Cites 0, Cited by 0] [Section 164C(2)] [Section 164C] [Entire Act]

Union of India - Subsection

Section 164C(2)(h) in The Motor Vehicles Act, 1988

(h)adopting the provisions of this Chapter to vehicles brought into India by persons making only a temporary stay therein or to vehicles registered in a reciprocating country and operating on any route or within any area in India by applying those provisions with prescribed modifications;