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[Cites 0, Cited by 3] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The Motor Vehicles Act, 1988

(3)No person shall drive a motor vehicle to which a trailer is or trailers are attached unless the registration mark of the motor vehicle so driven is displayed on the trailer or on the last trailer in the train, as the case may be, in such manner as may be prescribed by the Central Government.