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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(1)(b) in Delhi Motor Vehicles Rules, 1993

(b)No person shall drive, and no person shall cause or allow to be driven in any public place any motor vehicle which is loaded in a manner likely to cause danger to any person in such a manner that the load or any part thereof or anything extends beyond the vehicle.