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

State of Bihar - Subsection

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

(ii)The applicant or any member of staff employed by him for testing the vehicle should be able to operate the gas analyser and the smoke meter available with the Testing Station and he should also be able to rectify minor defects of the vehicle.