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Supreme Court Sets Deadline on Sale of BS-IV Vehicles - (25 Oct 2018)

Supreme Court has held that Bharat Stage IV-compliant vehicles should not be permitted to be sold in India after 31st March, 2020 and also observed observed that health of the teeming millions of this country will have to take precedence over the greed of a few automobile manufacturers.

Tags : SUPREME COURT   BS-IV VEHICLES  

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