Legal Document View

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
[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2)(i) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(i)Transport Commissioner may reserve any registration numbers as are considered necessary to be assigned to the vehicles of Government and transport vehicles on the basis of their categories.