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[Cites 0, Cited by 0] [Section 15A(4)] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(4)(ii) in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022

(ii)fifty thousand rupees per vehicle for non-compliance of norms above 0.2 litres per 100 kms.