Section 55A(2)(d) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 55A(2)] [Section 55A] [Entire Act]

State of Chattisgarh - Subsection

Section 55A(2)(d) in The Chhattisgarh Motor Vehicles Rules, 1994

(d)The reservation of registration mark shall stand automatically cancelled if the vehicle is not produced for allotment of registration number within three months from the date of reservation of registration mark.

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State of Chattisgarh - Subsection

Section 55A(2)(d) in The Chhattisgarh Motor Vehicles Rules, 1994