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[Cites 0, Cited by 7] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Motor Vehicles Act, 1988

(2)If any vehicle registered under this section ceases to be the property of any diplomatic officer or consular officer, the certificate of registration issued under this section shall also cease to be effective, and the provisions of sections 39 and 40 shall thereupon apply.