Section 208(3)(v) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Chattisgarh - Subsection

Section 208(3)(v) in The Chhattisgarh Motor Vehicles Rules, 1994

(v)If the Registering Authority of the vehicle is located outside the State of Chhattisgarh, the registered owner of the vehicle may apply for exemption to the Registering Authority in whose jurisdiction the motor vehicle will start journey in the State or enter the State and shall obtain the exemption under clause (iv) prior to the entry into the State.

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State of Chattisgarh - Subsection

Section 208(3)(v) in The Chhattisgarh Motor Vehicles Rules, 1994