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[Cites 0, Cited by 0] [Section 163E(9)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(9)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)The owner of Pollution Testing Station shall put a Sign Board, named 'Pollution Testing Station' at the conspicuous place in which his name, Licence No. and place shall be mentioned.