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SC: Endorsement Necessary in DL for Driving Vehicle Carrying Dangerous or Hazardous Goods - (10 Apr 2025)

MOTOR VEHICLES

Supreme Court has observed that it is mandatory to have an endorsement in the driving license under Rule 9 of Central Motor Vehicles Rules, 1989 in order to drive a vehicle carrying any dangerous or hazardous goods.

Tags : SUPREME COURT   MOTOR VEHICLES RULES   HAZARDOUS GOODS  

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