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[Cites 0, Cited by 9] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Motor Vehicles Act, 1988

(2)The registering authority shall, if it is the original registering authority, cancel the registration and the certificate of registration, or, if it is not, shall forward the report and the certificate of registration to the original registering authority and that authority shall cancel the registration.