Section 90(5) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 90(5) in The Central Motor Vehicles Rules, 1989

(5)The vehicle shall at all times carry the following documents and shall be produced on demand by an officer empowered to demand documents by or under the Act, namely:

(i)Certificate of fitness,

(ii)Certificate of insurance,

(iii)Certificate of registration,

(iv)National permit,

(v)Taxation certificate,

(vi)Authorisation.

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Union of India - Subsection

Section 90(5) in The Central Motor Vehicles Rules, 1989