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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(a) in The Central Motor Vehicles Rules, 1989

(a)which has been damaged in an accident or to a vehicle stopped or impeded owing to shortage of fuel or other temporary defects while at the place at which the accident or defect occurred;