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 38] [Entire Act] Union of India - Subsection Section 38(2) in The Motor Vehicles (Driving) Regulations, 2017 (2)The driver of a vehicle transporting hazardous or dangerous goods shall carry documents specified in rules 132 and133 of the Central Motor Vehicles Rules, 1989.
