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

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

State of Uttarakhand - Subsection

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

(iii)In case of application by voluntary organisation, registration certificate under Societies Registration Act, 1860, building map (blue print) of the proposed checking centre issued by an approved architect, evidence of address, proof of land ownership/rent agreement, electric connection.

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State of Uttarakhand - Subsection

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