Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3) in The M.P. Motor Vehicles Rules, 1994

(3)The other Registering Authority shall record the change of address in the certificate of registration and shall intimate the original Registering Authority who will correct the Motor Vehicle Registration Register and the Register of Demand and Collection of Motor Vehicle Tax.