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 137] [Entire Act] State of Chattisgarh - Subsection Section 137(2) in The Chhattisgarh Motor Vehicles Rules, 1994 (2)Upon receipt of such application the Licensing Authority shall issue a duplicate agent's licence clearly stamped "Duplicate" in red ink.
