Section 41(2)(f) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(f) in Motor Vehicles Act, 1939

(f)the fees to be charged for [the issue or renewal] [Substituted for the words 'the issue' by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).] or alteration of certificates of registration [for making or cancelling an endorsement in respect of an agreement of hire-purchase or hypothecation on a certificate of registration,] [Inserted by section 16 (b), Act 56 of 1969, (w.e.f. 2-3-1970).] for certificates of fitness, for registration marks, and for the examination or inspection of motor vehicles, and the refund of such fees;

(ff)[ the exemption of prescribed persons or prescribed classes of persons from payment of all or any or any portion of the fees payable under this Chapter.] [Inserted by Act 20 of 1942, section 12 (w.e.f. 3.4.1942).]

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Union of India - Subsection

Section 41(2)(f) in Motor Vehicles Act, 1939