Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126] [Entire Act] State of Chattisgarh - Subsection Section 126(d) in The Chhattisgarh Motor Vehicles Rules, 1994 (d)not shift the main office or branch office mentioned in the licence without the prior approval in writing by the Licensing Authority;
