Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(7) in The Motor Vehicles Act, 1988

(7)A certificate of registration issued under sub-section (3), whether before or after the commencement of this Act, in respect of a motor vehicle, [***], shall, subject to the provisions contained in this Act, be valid only for a period of fifteen years from the date of issue of such certificate [or for such period as may be prescribed by the Central Government] and shall be renewable.