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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(9) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(9)The Inspecting Officer mentioned in the proviso of sub-rule (1) of Rule 62 of the Central Rules shall be the such Registering Authority, Senior Motor Vehicles Inspector or Motor Vehicle Inspector holding the qualification notified under sub-section (4) of Section 213 of the Act.".