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 12] [Section 2] [Entire Act] Union of India - Subsection Section 2(28A) in Motor Vehicles Act, 1939 (28A)[ "route" means a line of travel which specifies the highway which may be traversed by a motor vehicle between one terminus and another;] [Inserted by Act 56 of 1969, section 2 (f) (w.e.f. 2-3-1970).]
