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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)A Regional Transport Authority of one region may extend the effect of the permit in respect of a motor cab or a private service vehicle in any other region within the State without countersignature by the other authority and may attach or vary the conditions to the permit to be effective in such other region.