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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Haryana - Subsection

Section 162(3)(b) in The Haryana Motor Vehicles Rules, 1993

(b)An application for authorisation of Pollution Checking Centre shall be made to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] alongwith a fee of Rs. 2,500 per year in the shape of bank draft in the name of [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Haryana.