Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)Each Registering Authority shall communicate every subsequent correction or entry in respect of registered vehicles to the officer or person designated by the Transport Commissioner for the custody of the 'State Register of Motor Vehicles' and such officer or person shall maintain the updating of the said Register.