Section 24(3)(ii) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 24(3)(ii) in The Central Motor Vehicles Rules, 1989

(ii)the premises where the school or establishment is proposed to be conducted is either owned by the applicant or is taken on lease by him or is hired in his name and it has adequate provision for [conducting lecture and demonstration of models] [Substituted by GSR 933(E), dated 28.10.1989, for 'a lecture hall, room for demonstration of models, administrative section, reception room and sanitary block' (w.e.f. 28.10.1989).] besides adequate parking area for the vehicles meant to be used for imparting instructions in driving :

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Union of India - Subsection

Section 24(3)(ii) in The Central Motor Vehicles Rules, 1989