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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)If at any lime a conductor's licence is lost, destroyed or mutilated the holder shall forthwith intimate the fact in writing and may apply for a duplicate in Form C.G.M.V.R.-18 (CLD) to the Licensing Authority in whose area he has his place of residence at the time.