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] [Entire Act] State of Punjab - Section Section 167 in The Punjab Motor Vehicles Rules, 1989 167. Driver's seat of goods carriages . [Section 111] - (1) The provisions of rule 144 shall apply to every goods carriage in so far as the seat of driver is concerned.
