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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Punjab - Subsection

Section 118(2) in The Punjab Motor Vehicles Rules, 1989

(2)The application under sub-rule (1) shall be accompanied by cash receipt or a treasury challan of ten rupees and on receipt of such an application, the State or a Regional Transport Authority, as the case may be, shall issue a duplicate licence stamped "Duplicate" in read ink.