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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Central Motor Vehicles Rules, 1989

(1)If at any time a license granted under sub-rule (4) of rule 24 is lost or destroyed, the holder of the license shall forth with intimate the loss to the licensing authority which granted the license and shall apply in writing to the said authority,for a duplicate.