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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Chattisgarh - Subsection

Section 143(5) in The Chhattisgarh Motor Vehicles Rules, 1994

(5)Unless otherwise expressly provided in the Act or in these Rules the procedure laid down in the Code of Civil Procedure, 1908 (V of 1908) shall, so far as may be. followed in all proceedings under these rules.