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

NCT Delhi - Subsection

Section 34(4) in Delhi Motor Vehicles Rules, 1993

(4)Every application for a temporary certificate of registration shall be in writing and shall indicate the district or place where the vehicle is intended to be produced for permanent registration. It shall be supported by a certificate from the person or firm from whom the vehicle has been purchased to the effect that it has been sold to the applicant on the day when the certificate is signed.