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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(a) in The Highways Administration Rules, 2004

(a)such vehicle is driven within such limit of speed as is applicable for the driving of such vehicle in any public place under section 112 of the Motor Vehicles Act, 1988 (59 of 1988);