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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2)(b) in Delhi Motor Vehicles Rules, 1993

(b)upon receipt of application in Form 26 together with a prescribed fee the registering authority may after making such enquiries as appear necessary, issue in 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 clearly stamped "DUPLICATE" in red ink.