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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Uttarakhand - Subsection

Section 177(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(3)Permit given to the sleeper coach whose age is more than ten years from the date of first registration shall become invalid when the vehicle becomes more than ten years age.