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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(3) in The M.P. Motor Vehicles Rules, 1994

(3)If the Transport Authority grants an application for replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the permit and the certificate of registration of the new vehicle, if not already delivered to it and the Secretary of the Transport Authority shall endorse the permit accordingly under his signature and seal and return it to the holder.