Section 82(2)(a) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 82(2)(a) in The Central Motor Vehicles Rules, 1989

(a)[ A tourist permit shall be deemed to be invalid from the date on which the motor vehicle covered by the permit completes 9 years in the case of a motor cab and 8 years where the motor vehicle is other than a motor cab, unless the motor vehicle is replaced;] [ Clause (b) of sub-Rule(2) renumbered as Clause (a) and Clause (a) as so renumbered substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]

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Union of India - Subsection

Section 82(2)(a) in The Central Motor Vehicles Rules, 1989