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[Cites 0, Cited by 0] [Section 115D(3)] [Section 115D] [Entire Act]

Union of India - Subsection

Section 115D(3)(b) in The Central Motor Vehicles Rules, 1989

(b)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 3): 2016, as amended from time to time, till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act. 1986 (63 of 1986):