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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)No person shall drive any public service vehicle and no owner of a public service vehicle shall cause or allow such vehicle to be used unless once in every two months, it is disinfected with D.D.T or any other liquid insecticide approved for the purpose by the Director of Health Services of the State.