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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Punjab - Subsection

Section 174(2) in The Punjab Motor Vehicles Rules, 1989

(2)No motor vehicle other than a registered trailor shall be drawn or towed by any other motor vehicle unless there is in the driver's seat of the motor vehicle being drawn or towed a person holding a licence authorising him to drive that type of vehicle or unless the steering wheels of the motor vehicle being towed are firmly and securely supported clear of the road surface by some crane or other device on the vehicle which is drawing or towing it.