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[Cites 0, Cited by 0] [Section 129A(8)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(8)(b) in The Orissa Motor Vehicles Rules, 1993

(b)issue "Pollution under control" certificate in Form-XLII only under the signature of a person authorised by the [Additional/] [Inserted vide O. Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) in respect of every vehicle if the standard of pollution in relation to such vehicle is found after the test to be within the limit prescribed under Sub-rule (2) of rule 115 of the Central Motor Vehicles Rules, 1989;