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[Cites 0, Cited by 5] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(4) in The Motor Vehicles Act, 1988

(4)Where within a period of thirty days referred to in sub-section (3), the registering authority does not refuse to grant the no objection certificate or does not communicate the refusal to the applicant, the registering authority shall be deemed to have granted the no objection certificate.