Motor Vehicles Act 1988 Section 40




 

Criminal Law Sample Questions

Criminal Law Judgement CDs & Other Indian Law CDs

Section 40

 

40. Registration, where to be made.
Subject to the provisions of section 42, section 43 and section 60, every owner of a motor vehicle shall cause the vehicle to be registered by a registering authority in whose jurisdiction he has the residence or place of business where the vehicle is normally kept.

Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved