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The Motor Vehicles Act, 1988 62. Information regarding stolen and recovered motor vehicles to be furnished by the police to the State Transport Authority. The State Government may, if it thinks necessary or expedient so to do in the public interest, direct the submission by the Inspector General of Police(by whatever designation called) and such other police officers as the State Government may specify in this behalf, of such returns containing the information regarding vehicles which have been stolen and stolen vehicles which have been recovered of which the police are aware, to the State Transport Authority, and may prescribe the form in which and the period within which such returns shall be made.    |
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