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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Chattisgarh - Subsection

Section 101(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

(ii)require the permit holder to provide a substitute vehicle within such period as the Transport Authority may specify, and if the holder fails to comply with such requirement, cancel or suspend the permit.