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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(3) in The Central Motor Vehicles Rules, 1989

(3)[ [On and after 1st May, 2003] [Sub-Rule(3) substituted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).], the steering effort of all motor vehicles other than three-wheelers not fitted with steering wheel, motor cycles, [and invalid carriages] [Substituted by GSR 111(E), dated 10.2.2004, for 'invalid carriages and agricultural tractors' (w.e.f. 10.8.2004). ] manufactured shall conform to the Indian Standard IS: 11948-1999, as amended from time to time.] [Inserted by Notification No. G.S.R. 492(E), dated 15.6.2015 (w.e.f. 2.6.1989)][Provided that on and after the 1st day of April, 2019 the steering effort of all motor vehicles other than three wheelers not fitted with steering wheel, motor cycles and invalid carriages manufactured, shall conform to the Indian Standard IS: 11948-2010, as amended from time to time] [Inserted by Notification No. G.S.R. 1463(E), dated 27.11.2017 (w.e.f. 2.6.1989)]