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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Upon receipt of an application under sub-rule (1) together with the prescribed fee as per Central Motor Vehicles Rules, 1989 the registering authority shall issue a duplicate certificate of registration in prescribed form clearly stamped "Duplicate" in red ink.