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Allahabad HC: Reservation of Vehicle Registration Numbers Subject to Statutory Conditions - (26 Oct 2020)

MOTOR VEHICLES

Allahabad High Court has held that any person can make an application along with prescribed fees for reservation of attractive registration numbers for their vehicles but such reservation is subject to the conditions stipulated by the statute, i.e. the Motor Vehicles Act, 1988 and the U.P. Motor Vehicles Rules, 1998.

Tags : ALLAHABAD HIGH COURT   RESERVATION OF VEHICLE REGISTRATION NUMBERS  

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