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Government Amends Central Motor Vehicles Rules to Incorporate Provisions for Vintage Motor Vehicles - (19 Jul 2021)

MOTOR VEHICLES

Union Government amended Central Motor Vehicles Rules, 1989 to incorporate special provisions for registration of vintage motor vehicles. The amended Rules defines 'Vintage Motor Vehicle' as any vehicle classified under vintage vehicle category as defined in this order for L1 and L2 categories (two-wheeler) and M1 category (four-wheeler), which is more than fifty years old from the date of first registration after first sale including any vehicle imported into India.

Tags : UNION GOVERNMENT   PROVISIONS FOR VINTAGE MOTOR VEHICLES  

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