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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(1)(i) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(i)Security of Rupees Twenty five thousand either cash or in any Government Securities recognised by the Transport Commissioner mortgaged in the name of Transport Commissioner.