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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(3) in Motor Vehicles Act, 1939

(3)The Central Government may make [rules] for the registration of motor vehicles belonging to diplomatic officers and consular officers regarding the procedure to be followed by the registering authority for registering such vehicles, the form in which certificates of registration of such vehicles are to be issued, the manner in which certificates of registration are to be sent to the owners of the vehicles and the special registration marks to be assigned to such vehicles.