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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Chattisgarh - Subsection

Section 85(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the replacement has been approved by endorsement by the counter-signing authority concerned, the counter signature on a permit shall not be valid in respect of any new vehicle.