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[Cites 0, Cited by 17] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(3) in The Motor Vehicles Act, 1988

(3)No person shall drive or cause or allow to be driven in any public place any motor vehicle or trailer
(a)the unladen weight of which exceeds the unladen weight specified in the certificate of registration of the vehicle, or
(b)the laden weight of which exceeds the gross vehicle weight specified in the certificate of registration.