Section 41(2)(b) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(b) in Motor Vehicles Act, 1939

(b)the appointment, functions and jurisdiction of registering and other prescribed authorities;

(ba)[ the period within which an application for renewal of a certificate of registration in respect of a motor vehicle, other than a transport vehicle, may be made and the period for which such certificate may be renewed;] [Inserted by Act 47 1978, section 19 (w.e.f. 16-1-1979).]

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Union of India - Subsection

Section 41(2)(b) in Motor Vehicles Act, 1939