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

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Union of India - Subsection

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

(c)such vehicle, complies with the rules made by the Central Government under section 110 of the Motor Vehicles Act, 1988 (59 of 1988) relating to brakes and steering gear, signaling appliances, lamps and reflectors, speed governors, emission of smokes, visible vapor, sparks, grid or oil, reduction of noise - emitted by, or caused by, vehicles, auto dipper, provision for transportation of goods of dangerous or hazardous nature to human life and standards for emission or air pollutants; or

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Union of India - Subsection

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