Section 51(9)(a) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 1] [Section 51(9)] [Section 51] [Entire Act]

(a)in a case where the financier has refused to issue the certificate applied for, after giving the applicant an opportunity of being heard, either

(i)renew or refuse to renew the permit, or

(ii)issue or refuse to issue the duplicate certificate of registration, or

(iii)assign or refuse to assign a new registration mark;

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