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 115] [Entire Act] State of Chattisgarh - Subsection Section 115(5) in The Chhattisgarh Motor Vehicles Rules, 1994 (5)Notwithstanding anything contained in these rules no permit shall be granted or renewed in respect of any motor cab which does not conform to the provisions of sub-rules (1) to (4).
