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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(1) in The West Bengal Motor Vehicles Rules, 1989

(1)If, at any time, a certificate of registration is lost or destroyed the owner shall forthwith intimate such fact in writing to the registering authority by whom the certificate was issued or by whom the registering mark of the vehicle was assigned under section 47 of the Act and shall apply in prescribe form to that authority for the issue of a duplicate certificate.