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[Cites 0, Cited by 0] [Section 204(1)] [Section 204] [Entire Act]

State of Chattisgarh - Subsection

Section 204(1)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)Require that within the limit of any Municipal Corporation, Municipality notified area or cantonment, or within such other limits as may be specified in the notification, certain specified stands only shall be so used :