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[Cites 0, Cited by 0] [Section 163E(9)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(9)(i) in The Bihar Motor Vehicles Rules, 1992

(i)Pollution testing of the vehicle, submitted by the owner/driver, shall be done by owner of Testing Station shall issue a Pollution Control Certificate essentially to them soon.