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[Cites 0, Cited by 0] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2) in The Central Motor Vehicles Rules, 1989

(2)When a duplicate certificate or cover note has been issued in accordance with the provisions of sub-rule (1) on representation that a certificate or cover note has been lost, and the original certificate or cover note is afterwards found by the holder, the original certificate or cover note, as the case may be, shall be surrendered to the insurer.