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

State of Chattisgarh - Subsection

Section 56(5) in The Chhattisgarh Motor Vehicles Rules, 1994

(5)Where the registration certificate of a vehicle is cancelled or suspended under sub-rule (4), the Competent Authority and/or officers may take action under Sections 192 and 207 of the Act.