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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1)(v) in The Central Motor Vehicles Rules, 1989

(v)[ * * *] [Omitted 'to a vehicle having a lamp fitted with an electrical bulb, if the power of the bulb does not exceed seven watts and the lamp is fitted with frosted glass or any other material which has the effect of diffusing the light;' by Notification No. G.S.R. 423(E), dated 1.5.2017 (w.e.f. 2.6.1989).]