Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] State of Chattisgarh - Subsection Section 97(1) in The Chhattisgarh Motor Vehicles Rules, 1994 (1)No person shall be carried in a goods carriage other than a bona fide employee or the owner or the hirer and except in accordance with this rule.
