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 0] [Section 115E(4)] [Section 115E] [Entire Act] Union of India - Subsection Section 115E(4)(ii) in The Central Motor Vehicles Rules, 1989 (ii)Vehicle manufacturer shall submit the vehicle to any of the test agencies specified in rule 126, for type