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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(3) in The West Bengal Motor Vehicles Rules, 1989

(3)Where a duplicate certificate of fitness has been issued upon representation that the certificate of fitness has been lost and the original certificate of fitness is afterwards found or received by the holder he shall immediately return the duplicate certificate of fitness to the registering authority.