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NCT Delhi - Section

Section 30A in Delhi Motor Vehicles Rules, 1993

30A. [ Form of Certificate of Registration of vehicles. [Inserted vide notification no. F. 1 (159)/Tpt/CB/98-99/3539 dated 26-02-2004.]

- The Certificates of Registration for all categories of motor vehicles registered in Delhi on or after the commencement of the Delhi Motor Vehicles (Amendment) Rules, 2004 shall be issued in Form 23A only:Provided that all categories of motor vehicles registered in Delhi prior to the commencement of the Delhi Motor Vehicles (Amendment) Rules, 2004 shall also have to possess a Certificate of Registration in Form 23A within a period of two years from the date of such commencement.]