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 88] [Entire Act] Union of India - Subsection Section 88(1) in The Central Motor Vehicles Rules, 1989 (1)No national permit shall be granted in respect of a goods carriage, other than multiaxle vehicle, which is more than [twelve years] old at any point of time.
