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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)Where a duplicate certificate of fitness has been issued upon representation that a certificate of fitness has been lost and the original certificate of fitness is afterwards found or received by the holders, the holder shall immediately return the duplicate to the Registering Authority or the Authorised Testing Station.