Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 42 in The Central Motor Vehicles Rules, 1989 42. Delivery of vehicle subject to registration. - No holder of a trade certificate shall deliver a motor vehicle to a purchaser without registration, whether temporary or permanent.
