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[Cites 0, Cited by 2] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Central Motor Vehicles Rules, 1989

(2)On cancellation of the letter of authority under sub-rule (1), the registering authority shall refund to the holder of the letter of authority, the amount of security deposit referred to in sub-rule (2)of rule 63 in full and without any interest.