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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1C) in Motor Vehicles Act, 1939

(1C)For the purposes of sub-section (1A), a State Government may prescribe different amounts having regard to the period of delay on the part of the transferor or the transferee in reporting the fact of transfer of ownership of the motor vehicle] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978)].