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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(2) in Motor Vehicles Act, 1939

(2)If any vehicle registered under this section ceases to be the property of any diplomatic officer or consular officer, the certificate of registration issued under this section shall also cease to be effective, and the provisions of section 23 shall thereupon apply.