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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(3) in The West Bengal Motor Vehicles Rules, 1989

(3)On receipt of the application under sub-rule (1) together with the prescribed fee as per the Central Motor Vehicles Rules, 1989 the registering authority shall issue a duplicate certificate of registration in form prescribed by the Central Government and clearly stamped "Duplicate" in red ink.