Section 1(3) in The Central Motor Vehicles Rules, 1989
(3)The provisions of [rule, 9] [Inserted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989)] sub-rule (3) of rule 16, sub-rule (4) of rule 96, [* * *] [The words and figures 'sub-rule (3) of rule 103 omitted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).] sub-rule (3) of rule 105, rule 113, sub-rules (2), (3), (4) or (5) of rule 115, rules 118, 122, 124, 125, 126 and 127 shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
