Section 55A(2)(c) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 55A(2)] [Section 55A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55A(2)(c) in The M.P. Motor Vehicles Rules, 1994

(c)The registration mark reserved shall be allotted on production of the vehicle alongwith the application in Form-20 of the Central Motor Vehicles Rules, 1989 and when the vehicle is found complying with the provisions of the Motor Vehicles Act, 1988 and the rules made thereunder for registration of a motor, vehicle.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 55A(2)(c) in The M.P. Motor Vehicles Rules, 1994