Section 82(2)(b) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 82(2)(b) in The Central Motor Vehicles Rules, 1989

(b)[] [Clause (c) of sub-Rule(2) renumbered as Clause (b) by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] Where a vehicle covered by a tourist permit is proposed to be replaced by another, the latter vehicle shall not be more than two years old on the date of such replacement.

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Union of India - Subsection

Section 82(2)(b) in The Central Motor Vehicles Rules, 1989