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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(6) in The Chhattisgarh Motor Vehicles Rules, 1994

(6)Upon receipt of intimation under sub-rule (5) the Secretary, State Transport Authority and the Registering Authority shall take notice of such recovery and record the fact in the register maintained in Forms prescribed under sub-rules (3) and (4).