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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(b) in The Central Motor Vehicles Rules, 1989

(b)forward the particulars of the transport vehicles for which certificates of fitness have been granted or renewed and the period of validity of such certificate, within two days of grant or renewal of the certificate of fitness, to the authority which has granted the permit and where the transport vehicle is not covered by a permit, to the transport authority in whose jurisdiction the vehicle is kept;