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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in Motor Vehicles Act, 1939

(2)"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 III ;[2A) "Commission" means the Inter-State Transport Commission constituted under section 63A ; [Inserted by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).]