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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(h) in The Central Motor Vehicles Rules, 1989

(h)[ customs clearance certificate in the case of imported vehicles along with the license and bond, if any: [Clause (h) substituted by GSR 83(E), dated 5.2.2003 (w.e.f. 5.2.2003).]