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[Section 31A] [Complete Act]
Central Government Act
Section 31A(5C) in The Motor Vehicles Act, 1939
(5C) The registered owner shall, while applying to the appropriate authority for the renewal of any permit, submit with such application the certificate, if any, obtained under sub- section (5B) or, where no such certificate has been obtained, the communication received from the financier under that sub- section,, or, as the case may be, a declaration that he has not received any communication from the financier within the period specified in that sub- section.