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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(4) in The M.P. Motor Vehicles Rules, 1994

(4)The authority granting a temporary certificate of registration or extension thereof shall, in case where the registration under Section 40 of the Act is proposed to be effected by another authority forward to the latter a copy of Form M.P.M.V.R.-21 (C.R. Tern).