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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(i) in Motor Vehicles Act, 1939

(i)[* * *] [The words 'except as may otherwise be prescribed,' omitted by Act 56 of 1969, section 17 (w.e.f. 1-6-1973).] to any goods vehicle which is a light motor vehicle and does not ply for hire or reward. or to any two wheeled trailer with a registered laden weight not exceeding [800 kilogrammes] [Substituted by Act 51 of 1960, section 3 for '1,700 pounds avoirdupois' (w.e.f 1-1-1961).] drawn by a motor car;