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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4) in Motor Vehicles Act, 1939

(4)If a registering authority is satisfied that a motor vehicle has been permanently removed out of [India] [Substituted by the Part B States (Laws) Act 3 of 1951, section 3 and Schedule, for 'the States'.], the registering authority shall cancel the registration.