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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(9) in The Punjab Motor Vehicles Rules, 1989

(9)the enable the firm empowered under sub-rule (1) to fulfil the requirements of sub-rule (7), the registering authority of the District shall earmark a block of registration mark out of those assigned to the District for the purpose.