Section 9(3) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(3)No registration certificate shall be granted to any person who has not registered his motor vehicle under the Motor Vehicles Act, [1988] [Substituted for the figures '1939' vide Act No. 8 of 1991.], and if any such registration under that Act is suspended or cancelled, any registration certificate granted under this Act shall be deemed to be suspended or cancelled, as the case may be.
