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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(7) in Motor Vehicles Act, 1939

(7)The registering authority may, on receipt of an application under sub-section (5) or sub-section (6), renew the certificate of registration for the prescribed period-:] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (b) (w.e.f. 16.1.1979).]