Section 55(3)(c) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3)(c) in The Central Motor Vehicles Rules, 1989

(c)where the no objection certificate or the order, as the case may be, has not been received, a declaration by the transferor that he has not received any such communication together with

(i)the receipt obtained from the registering authority under sub-section (2) of section 48; or

(ii)the postal acknowledgement received from the registering authority where the application for no objection certificate has been sent by post.

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Union of India - Subsection

Section 55(3)(c) in The Central Motor Vehicles Rules, 1989