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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)Application for the renewal of permit shall be made in the form prescribed under sub-rule (1) of Rule 72 to the Transport Authority by which the permit was issued. The application shall be accompanied by the fee as specified in Rule 145.