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[Cites 0, Cited by 4] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in Motor Vehicles Act, 1939

(4)The owner of a motor vehicle shall, on the demand of a registering authority or other prescribed authority which has suspended the certificate of registration of the vehicle under this section, surrender the certificate of registration and any token or card issued to authorise the use of the vehicle in a public place.