Legal Document View

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
[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(1)(iv) in The Central Motor Vehicles Rules, 1989

(iv)[ every goods carriage carrying any dangerous or hazardous goods shall be equipped with safety equipments for preventing fire, explosion or escape of hazardous or dangerous goods.] [Added by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]