Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Chattisgarh - Subsection Section 38(3) in The Chhattisgarh Motor Vehicles Rules, 1994 (3)No conductor shall held lend or transfer to any other person, or permit the use by any oilier person of the badge issued to him under sub-rule (1).
