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[Cites 0, Cited by 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(4) in The Motor Vehicles Act, 1988

(4)A State Government may make rules under section 65 requiring the owner of a motor vehicle not registered within the State, which is brought into or is for the time being in the State, to furnish to the prescribed authority in the State such information with respect to the motor vehicle and its registration as may be prescribed.