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Karnataka High Court Refuses to Stay FASTag Implementation - (08 Mar 2021)

MOTOR VEHICLES

Karnataka High Court has refused to stay the notification issued to amend the Central Motor Vehicle Rules, 1989 by which fitment of FASTag has been made compulsory for all vehicles and a valid FASTag is mandatory while getting a new 3rd Party Insurance.

Tags : KARNATAKA HIGH COURT   FASTAG IMPLEMENTATION  

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