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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)The notice of alteration of motor vehicle by the owner of motor vehicles to the Registering Authority in accordance with sub-section (1) of Section 52 of the Act, shall be in Form C.G.M.V.R.-34 (B.T.I.).