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[Cites 0, Cited by 0] [Section 76(6)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(6)(vi) in The Central Motor Vehicles Rules, 1989

(vi)a number allotted to a vehicle under any of the clauses (i) to (iv), which is lying unutilised due to sale or export of such vehicle or cancellation of its number may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (1).]