Legal Document View

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
[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Punjab - Subsection

Section 144(2)(a) in The Punjab Motor Vehicles Rules, 1989

(a)the part of the seat against which the driver's back rests shall not be less than 280 millimetres from the nearest point on the steering wheel and that the seat shall be so constructed as to be adjustable in such a way that the distance is increased 350 millimetres, the driver's seat shall be constructed as to permit an up and down adjustment in addition to the fore and after adjustments mentioned herein.