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[Cites 0, Cited by 2] [Section 110(3)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(3)(b) in The Motor Vehicles Act, 1988

(b)a State Government may exempt any motor vehicle or any class or description of motor vehicles from the rules made under sub-section (1) subject to such conditions as may be prescribed by the Central Government.