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[Cites 0, Cited by 4] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(8) in The Motor Vehicles Act, 1988

(8)An application by or on behalf of the owner of a motor vehicle, [***], for the renewal of a certificate of registration shall be made within such period and in such form, containing such particulars and information as may be prescribed by the Central Government.