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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)Upon receipt of application for change of address, the Registering Authority shall record the change of the address in the Motor Vehicle Registration Register and in the Register of Demand and collection of motor vehicle tax and also record the change of address in the certificate of registration.