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[Cites 0, Cited by 0] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(3) in The Motor Vehicles Act, 1988

(3)Whoever, sells or offers to sell, or permits the sale of any component of a motor vehicle which has been notified as a critical safety component by the Central Government and which does not comply with Chapter VII or the rules and regulations made thereunder shall be punishable with imprisonment for a term which may extend to one year or with fine of one lakh rupees per such component or with both.