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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Chattisgarh - Subsection

Section 150(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)Head of the State Transport Undertaking or such other person as may be authorised in writing by him in this behalf may appear on behalf of the State Transport Undertaking to represent the case in regard to the scheme.