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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Chattisgarh - Subsection

Section 126(c) in The Chhattisgarh Motor Vehicles Rules, 1994

(c)keep the premises and all records and registers maintained by him, open for inspection at all reasonable times by the Licensing Authority or by any officer not below the rank of Transport Sub-Inspector as may be authorised in this behalf by the Licensing Authority;