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

NCT Delhi - Subsection

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

(a)if at any time the certificate of registration/fitness of a transport vehicle is lost, destroyed or mutilated, the owner shall forthwith intimate the facts in writing to the registering authority by whom the certificate of registration was issued or by whom the registration mark of the vehicle was assigned under sub-section (6) of section 41 of the Act and shall apply in the Form 26 to the said authority for the issue of a duplicate certificate of registration. In case certificate of registration has been lost, a copy of the first information report lodged with the police shall also be furnished by the owner along with his application;