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[Cites 0, Cited by 3] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(o) in The Motor Vehicles Act, 1988

(o)the fees to be charged for the issue or renewal or alteration of certificates of registration, for making an entry regarding transfer of ownership on a certificate of registration, for making or cancelling an endorsement in respect of agreement of hire-purchase or lease or hypothecation on a certificate of registration, for certificates of fitness for registration marks, and for the examination or inspection of motor vehicles, and the refund of such fees;