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 2] [Entire Act] Union of India - Subsection Section 2(xxxii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016 (xxxii)"motor vehicle" means a vehicle having the meaning assigned to it in sub-section (28) of Section 2 of the Motor Vehicle Act 1988 (59 of 1988);
