Section 83(2) in The Punjab Motor Vehicles Rules, 1989
(2)The State or a Regional Transport Authority shall, upon receipt of application in terms of sub-rule (1), issue a duplicate permit or part [-] [The words 'or parts of a permit, as the case may be,' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] and to the extent that it is able to verify the fact may endorse thereon certified copies of any countersignatures by other authority, intimating the fact to that authority.
