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

State of Uttarakhand - Subsection

Section 177(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(2)The provision of Rule 93 read with the provisions of sub-rules (2), (3), (4), (5), (6), (9)(i), (12) and (13) of Rule 128 of the Central Rules shall be applicable to the sleeper coach.