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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1) in The M.P. Motor Vehicles Rules, 1994

(1)If a certificate of fitness is lost, destroyed, or mutilated the owner of a transport vehicle shall forthwith report the matter to the authority by whom the certificate was issued or last renewed and shall apply for a duplicate in Form M.P.M.VR.-31 (CFLD) together with fee as specified in Rule 62.