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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab Motor Vehicles Rules, 1989

(2)The fee payable for the issue of medical certificate under sub-section (3) of section 8 shall be rupees fifteen and shall be deposited under the appropriate head of account of the Department of Health and Family Welfare of the Government of Punjab, where the examination is conducted by a Government Doctor.