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 115E] [Entire Act]

Union of India - Subsection

Section 115E(2) in The Central Motor Vehicles Rules, 1989

(2)The newly manufactured ethanol vehicle with Gross Vehicle Weight above 3.5 tonnes compatible to run on ethanol fuel (ED95), shall be type approved as per prevailing diesel emission norms, as applicable for that category.