Section 45(6)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(6)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)The temporary registration mark to be assigned by the authority prescribed under sub-rule (2) shall be, from amongst a block of registration mark allotted by the Registering Authority concerned from those assigned to him in the Third Schedule.

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State of Chattisgarh - Subsection

Section 45(6)(b) in The Chhattisgarh Motor Vehicles Rules, 1994