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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(26) in Motor Vehicles Act, 1939

(26)[ "registered axle weight" means, in respect of the axle of any vehicle, the axle weight certified and registered by the registering authority as permissible for that axle;] [Substituted by section 2 (m), Act 100 of 1956, for the original clause (w.e.f. 16-2-1957).]