Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Chattisgarh - Subsection

Section 55(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)Upon receipt of the application as required by sub-section (1) of Section 47, the Registering Authority shall before assigning the registration mark call for the particulars of registration of the vehicle from the original authority for the purpose of verifying the particulars and shall also make a physical inspection of the vehicle before proceeding to assign a new registration mark.