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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Chattisgarh - Subsection

Section 127(d) in The Chhattisgarh Motor Vehicles Rules, 1994

(d)In the event of a forfeiture of a security deposit or part thereof, by the Licensing Authority, the licence shall be ceased to be valid, if the licensee fails to make payment to bring the security already furnished by him to its original value within thirty days of the receipt of the order of forfeiture.