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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

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

(viii)Non-conformance found during assessment shall be recorded in Form No. BBB-3 by Technical Assessor and Lead Technical Assessor and shall be informed to Bus Body Builder. The Bus Body Builder shall decide about the proposed corrective action within the definite time schedule but within a maximum period of three months. The Zonal Accreditation Board Secretariat shall monitor the progress of compliance with areas of non-conformity;