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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Chattisgarh - Subsection

Section 137(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)If at any time an agent's licence is lost, destroyed, torn or otherwise defaced so as to be illegible the agent shall forthwith apply to the Licensing Authority for the grant of a duplicate licence. The application shall be accompanied by the fee as specified in Rule 145.