Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 130] [Entire Act] Union of India - Subsection Section 130(4) in The Central Motor Vehicles Rules, 1989 (4)Every goods carriage carrying any dangerous or hazardous goods shall display the class label on the places shown in the Table in rule134.
