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 177(9)] [Section 177] [Entire Act] State of Uttarakhand - Subsection Section 177(9)(b) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (b)In case where the fixed glasses are provided minimum one hatch should be provided on roof top at suitable place for air circulation.