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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Central Motor Vehicles Rules, 1989

(3)The holder of a trade certificate shall, at the end of atrip, fill in column 7 of Form 19 (both original and duplicate), and the register and the duplicate shall be open for inspection by the registering authority.