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[Cites 0, Cited by 1] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in The Central Motor Vehicles Rules, 1989

(1)If at any time, the certificate of registration is lost or destroyed the owner shall report to the police station in the jurisdiction of which the loss or destruction has occurred and intimate that fact in writing to the registering authority by whom the certificate of registration was issued.