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[Cites 0, Cited by 0] [Section 217(2)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2)(d) in The Motor Vehicles Act, 1988

(d)the assignment of distinguishing marks by the registering authority and the manner of display on motor vehicles in accordance with the provision of the repealed enactments shall, after the commencement of this Act, continue to remain in force until a notification under sub-section (6) of section 41 of this Act is issued;