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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(4) in The West Bengal Motor Vehicles Rules, 1989

(4)Any other person finding a certificate of registration shall deliver it to the nearest police station or nearest registering authority. The Officer-in-charge of the police station on receipt of the certificate of registration shall immediately forward the same to the nearest registering authority. The registering authority shall restore the certificate of registration to the holder of the certificate of registration or substitute it for the duplicate in case such a duplicate has already been issued.