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State of Chattisgarh - Section

Section 85 in The Chhattisgarh Motor Vehicles Rules, 1994

85. Validation of replacement order in respect of counter signature on permit.

(1)The Transport Authority granting permission for the replacement of a vehicle under Rule 84 shall, unless the counter signing authority by general or special resolution otherwise, directed, endorse on the correction made on the permit the words valid also for, inserting the name of the countersigning authority and shall intimate the fact and particular; of the replacement to the said authority.
(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the replacement has been approved by endorsement by the counter-signing authority concerned, the counter signature on a permit shall not be valid in respect of any new vehicle.