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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(5) in The Chhattisgarh Motor Vehicles Rules, 1994

(5)In case no applications are received from the persons belonging to the Scheduled Castes or Scheduled Tribes the permit shall be treated as unreserved and shall be granted to other persons.