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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2) in The Central Motor Vehicles Rules, 1989

(2)[ The information contained in sub-rule (1) shall also be displayed on the vehicle by means of a sticker relating to the particular dangerous or hazardous goods carried in that particular trip.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]