Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(4)(ii) in The Punjab Motor Vehicles Rules, 1989

(ii)Upon receipt of Parts A and B of the permit and of the specified fee the State or a Regional Transport Authority, as the case may be, shall cancel the particulars of the holders thereon and endorse particulars of the transferee and shall return the permit to the transferee.