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

State of Chattisgarh - Subsection

Section 85(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)The Transport Authority granting permission for the replacement of a vehicle under Rule 84 shall, unless the counter signing authority by general or special resolution otherwise, directed, endorse on the correction made on the permit the words valid also for, inserting the name of the countersigning authority and shall intimate the fact and particular; of the replacement to the said authority.