Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 47] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(38) in The Motor Vehicles Act, 1988

(38)route means a line of travel which specifies the highway which may be traversed by a motor vehicle between one terminus and another;[(38A) "scheme" means a scheme framed under this Act;][(39) semi-trailer means a vehicle not mechanically propelled (other than a trailer), which is intended to be connected to a motor vehicle and which is so constructed that a portion of it is super-imposed on, and a part of whose weight is borne by, that motor vehicle;]