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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3)(b) in The Central Motor Vehicles Rules, 1989

(b)the premises where the authorised testing station is to be housed is either owned by the applicant or is taken on lease by him or is hired in his name and it has [minimum of one acre of land] [Certain words substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] for administrative section, reception room and [sanitary block and space for erection] [Certain words substituted by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26-3-1993).] of testing equipments and other apparatus;