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Kerala HC Directs State Govt to Implement Rule 151-A of the Kerala Motor Vehicle Rules, 1989 - (24 Nov 2020)

MOTOR VEHICLES

Kerala High Court has directed the State Government to effectively implement Rule 151-A of the Kerala Motor Vehicles Rules, 1989, notifications, and Circular No.19/2019 with effect from 1st January, 2021.

Tags : KERALA HIGH COURT   KERALA MOTOR VEHICLE RULES   1989  

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