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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(4)(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(ii)The authorisation certificate shall be valid for five years from the date of issue and can be renewed for a period of five years subject to the condition that in case of voluntary organisation up to the period of registration of the society under the Societies Registration Act, 1860 or in case of approved garage/workshop, petroleum company, petrol pump till the validity of dealership, whichever is earlier. The authorisation certificate shall renewed by making endorsement on it.