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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Chattisgarh - Subsection

Section 92(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)In the case of dispute is referred shall, if the dispute is not settled amicably, record the names and addresses alongwith the substance of the respective contentions of both parties and shall take such further action as may be necessary.