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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(v) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(v)other vehicles, as deemed necessary in the public interest or on the grounds of functional requirement by the Deputy Commissioner, for upto three restricted roads, provided in case for approaching residence there is garage or parking facility :