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[Cites 0, Cited by 0] [Section 129A(8)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(8)(c) in The Orissa Motor Vehicles Rules, 1993

(c)issue a certificate to the owner of the vehicle if the pollution standard of a vehicle is found after test to be contravening the limit prescribed under Sub-rule (2) of rule 115 of the Central Motor Vehicles Rules, 1989 and the vehicle requires major repairs to control the emission level, giving the detailed particulars and the result of the test and repairs recommended in Form XLIII;