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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Haryana - Subsection

Section 162(3)(c) in The Haryana Motor Vehicles Rules, 1993

(c)Pollution Checking Centre authorised by Transport Department shall charge such fees for pollution checking and for minor adjustment, if any, for different categories of vehicles as shall be prescribed by the Transport Department from time to time.