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[Cites 0, Cited by 0] [Section 128B] [Entire Act]

Union of India - Subsection

Section 128B(3) in Motor Vehicles Act, 1939

(3)The results of a laboratory test made in pursuance of this section shall be admissible in evidence.Explanation. - For the purposes of this section, "laboratory first" means the analysis of a specimen of blood or of urine made a laboratory established, maintained or recognised by the Central Government or a State Government.