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Ker. HC: Response Sought from Govt. Regarding Tourism Dept. Vehicles Carrying Dignitaries - (24 Jul 2024)

MOTOR VEHICLES

Ker. HC has sought response from the Government on a query regarding the vehicles owned by the Tourism Department, which are used for carrying constitutional dignitaries & authorities are fitted with backlit name boards openly flouting the requirements of the Central Motor Vehicles Rules, 1989.

Tags : KERALA HIGH COURT   TOURISM DEPARTMENT   CONSTITUTIONAL DIGNITARIES  

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