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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2)(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(ii)The Transport Commissioner may from time to time notify in the website the available registration number given in the Second Schedule for online e-auction fixing Rupees 10,000 as minimum reserve price for them in addition to fees prescribed under sub-section (2) of section 41 of the Act The online e-auction procedure shall be fixed by the Transport Commissioner.