Section 163E(3)(iv) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 163E(3)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(3)(iv) in The Bihar Motor Vehicles Rules, 1992

(iv)The applicant should be in possession of at least one smoke meter or one gas analyser or both approved under sub-rule (3) of Rule 116 of Central Motor Vehicle Rules, 1980.

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State of Bihar - Subsection

Section 163E(3)(iv) in The Bihar Motor Vehicles Rules, 1992