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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in Motor Vehicles Act, 1939

(1)If a motor vehicle has been destroyed or has been rendered permanently incapable of use, the owner shall, within fourteen days or as soon as may be, report the fact to the registering authority within whose jurisdiction he' resides and shall forward to that authority the certificate of registration of the vehicle together with any token or card issued to authorise the use of the vehicle in a public place.