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State of Chattisgarh - Section

Section 6 in The Chhattisgarh Motor Vehicles Rules, 1994

6. Medical Practitioner/Medical Examination Fee.

- For the purposes of sub-section (3) of Section 8 of the Act the registered medical practitioner having MBBS degree in Allopathy from the recognised University, is authorised to examine the applicant for driving licence and for issue of Medical Certificate in Form 1-A of the Central Rules on payment of fee prescribed under Rule 24.