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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Chattisgarh - Subsection

Section 152(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)The State Transport Authority or Regional Transport Authority as the case may be shall cause a copy of every order passed under sub-section (2) of Section 100 of the Act, to be pasted on the notice boards of the offices of the State Transport Authority and the Regional Transport Authority concerned.