Section 65(8)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 65(8)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(8)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

(a)Regional Transport Authority shall send in return in Form C.G.M.V.R.-41 (RPAD) to State Transport Authority by the fifth of every month in respect of pending applications of permit, and disposal thereof.

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State of Chattisgarh - Subsection

Section 65(8)(a) in The Chhattisgarh Motor Vehicles Rules, 1994