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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(i) in The Motor Vehicles (New High Security Registration Plates) Order, 2001

(i)The manufacturer or supplier shall have a certificate from the Central Road Research Institute, New Delhi or any one of the testing agencies authorised by the Central Government under rule 126 of the Central Motor Vehicles Rules, 1989.