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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(4)(vii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(vii)The Pollution Checking Centre established by the authorised testing agency may be inspected from time to time by an officer of the Transport Department not below the rank of Motor Vehicles Inspector.