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[Section 31A] [Complete Act]
Central Government Act
Section 31A(5D) in The Motor Vehicles Act, 1939
(5D) On receipt of an application for the renewal of any permit under this section, the appropriate authority may subject to the other provisions of this Act-
(i) in a case where the financier has refused to issue certificate applied for, after giving the applicant an opportunity of being heard, either renew, or refuse to renew, the permit;
(ii) in any other case, renew the permit-]