Section 41(2)(d) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(d) in Motor Vehicles Act, 1939

(d)the temporary registration of motor vehicles, and the issue temporary certificates of registration and marks;

(da)[ the form in which and the manner in which an application for no objection certificate may be made under sub-section (1) of section 29A and the form of receipt to be issued under sub-section (2) thereof;] [Inserted by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).]

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Union of India - Subsection

Section 41(2)(d) in Motor Vehicles Act, 1939