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 164(2)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(2)(iv) in The Central Motor Vehicles Rules, 1989

(iv)I have personally examined the applicant for reaction time, side vision and glare recovery (applicable in case of persons applying for a license to drive goods carriage carrying goods of dangerous or hazardous nature to human life.)