Section 96(4)(ii) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 96(4)(ii) in The Central Motor Vehicles Rules, 1989

(ii)all motor vehicles, other than two-wheelers,three-wheelers, trailers, semi-trailers, construction equipment vehicles, [two wheelers, three wheelers , E-rickshaw and E-cart] [Substituted for the words 'agricultural tractors and power tillers'by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)], IS:11852 (Part 1): 2001, 11852 (Part2): 2001, 11852 (Part 3): 2001, 11852 (Part 4): 2001, 11852 (Part 5): 2001,11852 (Part 6) : 2001, 11852 (Part 7): 2001 and 11852 (Part 8): 2001, as amended from time to time:

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Union of India - Subsection

Section 96(4)(ii) in The Central Motor Vehicles Rules, 1989