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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(1)(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(ii)The prototype of the test instrument approved by an agency/institution mentioned in Rule 126 of the Central Rules, its invoice, installation from and the list of other tools.