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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(4)(i) in The Punjab Motor Vehicles Rules, 1989

(i)[Section 96(2)(vii)] - If the State or a Regional Transport Authority allows transfer of a permit under sub-rule (2), it shall call upon the holder of the permit, in writing, to surrender [-] [The words 'Parts A and B of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit within seven days of the receipt of the order and shall likewise call upon the person to whom the Permit is to be transferred to deposit the fee specified for grant of permit under rule 68.