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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The Motor Vehicles (West Bengal Second Amendment) Act, 1967

(2)Where any registered owner of a motor vehicle enters into a hire purchase agreement and reports the transfer of ownership of the motor car to the registering authority and makes an application to it to have the existence of the hire-purchase agreement entered in the certificate, the registering authority shall make an entry to that effect in the certificate of registration.