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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Chattisgarh - Subsection

Section 88(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The Transport Authority shall upon receipt of an application in accordance with sub-rule (1) issue a duplicate permit and to the extent that it is able to verify the facts may also endorse the fact of countersignature by other authority and intimate the fact to that Authority.