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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The State or Regional Transport Authority, as the case may be, may decide any matter of urgent nature without holding a meeting by the majority of votes of members by recorded in writing and send to the Secretary (hereinafter referred to as the procedure by circulation).