Section 52(2)(iv) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2)(iv) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(iv)The number reserved shall be allotted on production of vehicle along with the application in form 20 of the Central Rules. The reservation of the registration number shall be cancelled if the vehicle is not produced within 30 days from the date of reserving the registration number and the number so cancelled can be allotted to any other person, by the Registering Authority, who makes an application along with the fees prescribed under this rule:

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State of Uttarakhand - Subsection

Section 52(2)(iv) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016