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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Motor Vehicles (Driving) Regulations, 2017

(3)The driver of a non-transport vehicle shall always carry with him-
(a)the driving license and pollution under control certificate; and
(b)certificate of registration and certificate of insurance or photocopies thereof.