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Supreme Court Refuses to Hear Plea on BS-IV Vehicles - (19 Mar 2020)

MOTOR VEHICLES

Supreme Court has refused to hear the plea of automobile dealers seeking permission to sell BS-IV vehicles beyond the March 31 deadline, when BS-VI norms will kick in, to clear their inventory which they have not been able to sell due to economic slowdown and Covid-19 scare.

Tags : SUPREME COURT   BS-IV VEHICLES  

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