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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(4)(i) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(i)The agency shall install the type of instrument approved under sub-rule (3) of Rule 116 of the Central Rules for test of emission standard prescribed under Rule 115 of the Central Rules. The instrument shall be upgraded/changed according to the amendment made in the Central Rules from time to time.