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[Cites 0, Cited by 57] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Motor Vehicles Act, 1988

(4)In addition to the other particulars required to be included in the certificate of registration, it shall also specify the type of the motor vehicle, being a type as the Central Government may, having regard to the design, construction and use of the motor vehicle, by notification in the Official Gazette, specify.