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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Punjab - Subsection

Section 83(4) in The Punjab Motor Vehicles Rules, 1989

(4)When a permit has become so dirty, torn or defaced as in the opinion of the State Transport Authority or a Regional Transport Authority, as the case may be, to be illegible, the holder thereof, shall surrender the permit to the State Transport Authority or a Regional Transport Authority and shall apply for issue of a duplicate permit.