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

State of Punjab - Subsection

Section 33(2) in The Punjab Motor Vehicles Rules, 1989

(2)On production of vehicle for registration as provided under section 44, the registering authority or an authority authorised by the Government in this behalf, shall satisfy itself that the particulars contained in the application are true and that the vehicle complies with the requirements of the Act and the rules framed thereunder.