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[Cites 0, Cited by 0] [Section 96(9)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(9)(i) in The Central Motor Vehicles Rules, 1989

(i)N2 [***] [ omitted by notification no. 389(E) dated by 9.6.2014 (w.e.f. 1.10.2014)] category of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;