Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(vi) in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007

(vi)The Assessment Team shall review the capability of the Bus "Body Builder using Form No. BBB-5 to Form No. BBB-10 for the following areas, and against the claim made by Bus Body Builder. Form No. BBB-2 shall be used for noting the observations made by assessors :