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Union of India - Section

Section 1 in Registration Mark On Vehicles For States And Union Territories

1.

In exercise of the powers conferred by sub-section (6) of section 41 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby allots to the States and Union Territories specified in column (1) of the Table below, the groups of letters specified in the corresponding entry in column (2) thereof, for use as registration mark for each State and Union Territory to be followed by the code number of the Registering Authority to be allotted by the State Government or, as the case may be, the Administrator of the Union Territory and not exceeding four figures, to be used as registration murk.
| States/Union Territories Group of Letters
| (1) (2)
1. Andaman and Nicobar AN
2. Andhra Pradesh AP
3. Arunachal Pradesh AR
4. Assam AS
5. Bihar BR
6. Chandigarh CH
[6-A. [Inserted by S.O. 1080(E), dated 30.11.2000. ] [Chattisgarh [Inserted by S.O. 1080(E), dated 30.11.2000. ] [CG] [Inserted by S.O. 1080(E), dated 30.11.2000. ]
7. Dadra and Nagar Haveli DN
8. Daman and Diu DD
9. Delhi DL
10. Goa GA
11. Gujarat GJ
12. Haryana HR
13. Himachal Pradesh HP
14. Jammu and Kashmir JK
[14-A. [Inserted by S.O. 14(E), dated 5.1.2001. ] [Jharkhand [Inserted by S.O. 14(E), dated 5.1.2001. ] [JH] [Inserted by S.O. 14(E), dated 5.1.2001. ]
15. Karnataka KA
16 Kerala KL
17 Lakshadweep LD
18 Madhya Pradesh MP
19. Maharashtra MH
20. Manipur MN
21. Meghalaya ML
22. Mizoram MZ
23. Nagaland NL
24. Orissa OR
25. Pondicherry PY
26. Punjab PB
27. Rajasthan RJ
28. Sikkim SK
29. Tamil Nadu TN
30. Tripura TR
31. Uttar Pradesh UP
[31-A. [Substituted by S.O. 606(E), dated 19.4.2007. ] [Uttarakhand [Substituted by S.O. 606(E), dated 19.4.2007. ] [UK] [Substituted by S.O. 606(E), dated 19.4.2007. ]
32. West Bengal WB
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