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SC: Sale/Gift of Vehicle Shall Not be Invalidated on Mere Failure of Transfer Vehicle Registration - (11 Apr 2024)

MOTOR VEHICLES

Supreme Court has observed that the sale/gift transaction will not get invalidated merely on the ground that there has been a failure to get a transferred vehicle registered in the name of the new owner.

Tags : SUPREME COURT   VEHICLE REGISTRATION   GIFT TRANSACTION   SALE TRANSACTION  

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