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 2] [Entire Act] Union of India - Subsection Section 2(r) in The Central Motor Vehicles Rules, 1989 (r)[ Category N-3 means a motor vehicle used for carriage of goods and having a Gross Vehicle Weight exceeding 12 tonnes; [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).]
