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 48(3)] [Section 48] [Entire Act] Union of India - Subsection Section 48(3)(v) in Motor Vehicles Act, 1939 (v)that within municipal limits and such other areas and places as may be prescribed, passengers or goods shall not be taken up or set down except at specified points;