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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(1)(b) in Delhi Motor Vehicles Rules, 1993

(b)upon receipt of an application in form 26 alongwith a proof of his present residence together with a prescribed fee the registering authority may, after making such enquiries as appear necessary and obtaining a "No Challan Certificate" from the Delhi Traffic Police and the Enforcement Branch of Transport Department and obtaining particulars of the original certificate of fitness from Chief Motor vehicle Inspector, "No due certificate" from the Recovery branch of the Transport Department, etc., issue on form 23 [or as the case may be, Form 23A] [Inserted vide notification no. F. 1 (159)/Tpt/CB/98-99/3539 dated 26-02-2004.] a duplicate certificate of registration and a certificate of fitness in Form 38 clearly stamped "DUPLICATE" in red ink.