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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4) in The Motor Vehicles Act, 1988

(4)certificate of registration means the certificate issued by a competent authority to the effect that a motor vehicle has been duly registered in accordance with the provisions of Chapter IV;[(4A) "community service" means an unpaid work which a person is required to perform as a punishment for an offence committed under this Act;]