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 51] [Entire Act] State of Uttarakhand - Subsection Section 51(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (ii)Motor Ambulances owned by charitable institutions and used solely for the conveyance of sick or injured twenty five per cent;
