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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Chattisgarh - Subsection

Section 138(3)(g) in The Chhattisgarh Motor Vehicles Rules, 1994

(g)not charge commission in excess of the rate fixed by the Regional Transport Authority subject to the orders of the State Government, if any;