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Supreme Court: Action Needs to be Taken against Vehicles Not Complying with Orders - (06 Jan 2025)

MOTOR VEHICLES

Supreme Court while emphasizing on the importance of identifying vehicles by their fuel type in order to address the issue of vehicular pollution, has remarked that some action has to be taken against vehicles which are not compliant and only passing orders will not serve any purpose.

Tags : SUPREME COURT   VEHICULAR POLLUTION   FUEL TYPE  

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