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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)After expiry of the tine so fixed under sub-rule (2) the Registering Authority may initiate action against the defaulter vehicle under clause (a) of sub-rule (1) of Section 53 of the Act.