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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(3) in Delhi Motor Vehicles Rules, 1993

(3)Procedure when a lost certificate is subsequently found:
(a)when a duplicate certificate of fitness or certificate of registration has been issued upon representation that the original has been lost and the original is afterwards found by the holder, the original certificate of fitness or certificate of registration shall be delivered forthwith to the registering authority
(b)Any other person finding a certificate of fitness or certificate of registration shall deliver it to the holder or to the nearest police station.