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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(5) in The Central Motor Vehicles Rules, 1989

(5)The registering authority shall assign to the motor vehicle for display thereon in the manner specified in rule 77, the registration mark in accordance with sub-rule (6) or sub-rule (7), as the case may be.