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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(2) in The Haryana Motor Vehicles Rules, 1993

(2)On receipt of an application under sub-rule (1) together with fee as specified in rule 81 of the Central Rules, the registering authority may, after making such enquiries as may appear necessary, issue as a duplicate certificate of registration in Form 23 of the Central Rules stamped "Duplicate" in red ink.