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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(3)(a) in Delhi Motor Vehicles Rules, 1993

(a)when a duplicate certificate of fitness or certificate of registration has been issued upon representation that the original has been lost and the original is afterwards found by the holder, the original certificate of fitness or certificate of registration shall be delivered forthwith to the registering authority