Section 146(1)(a) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 146(1)(a) in The Central Motor Vehicles Rules, 1989

(a)lodges with an authorized insurer a declaration in which he declares that a certificate of insurance or cover note issued to him by such insurer has been lost, destroyed, torn,soiled, defaced or mutilated and sets out full particulars of the circumstances connected with the loss or destruction of the certificate or cover note and the efforts made to find it; or

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Union of India - Subsection

Section 146(1)(a) in The Central Motor Vehicles Rules, 1989