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State of Chattisgarh - Section

Section 75 in The Chhattisgarh Motor Vehicles Rules, 1994

75. Entry of registration mark on permit.

- No permit shall be issued until the registration mark of the vehicle to which it relates, has been entered therein and in the event of the applicant failing to produce the certificate of registration within the specified period, the Transport Authority may revoke its sanction regarding the grant of permit.