(3)[ A temporary certificate of registration referred to in rule 32, may be issued on payment of twenty-five percent of the fee payable under sub-rule (1).] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ][(3-A) The certificate of registration may be renewed on payment of fifty percent of the fee payable under sub-rule (1).] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]
