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[Cites 0, Cited by 0] [Section 77(3)] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(3)(i) in The Chhattisgarh Motor Vehicles Rules, 1994

(i)that the vehicle shall not be used for the conveyance of any class or description of goods in contravention of any law or any rule or order made thereunder prohibiting or regulating the import, export, or transport of such goods;