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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4) in Motor Vehicles Act, 1939

(4)If a vehicle registered under this section ceases to be the property [or under the exclusive control] [Inserted by the Motor Vehicles (Amendment) Act, 1942 (XX of 1942), Section 11 (w.e.f. 3.4.1942).] of the Central Government, the provisions of section 23 shall thereupon apply.