Section 72(3)(e) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Chattisgarh - Subsection

Section 72(3)(e) in The Chhattisgarh Motor Vehicles Rules, 1994

(e)declaration duly certified by an officer of the Chhattisgarh State Road Transport Corporation authorised by the Managing Director about the portion and distance of the route covered by any nationalization scheme; and

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State of Chattisgarh - Subsection

Section 72(3)(e) in The Chhattisgarh Motor Vehicles Rules, 1994