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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

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

(m)"Transport Commissioner" means the head of the Motor Vehicles Department established under Section 213 of the Act and appointed as such by the State Government to perform the duty and function of the Transport Commissioner under the Act or the rules framed thereunder;