Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 106] [Entire Act] State of Chattisgarh - Subsection Section 106(5) in The Chhattisgarh Motor Vehicles Rules, 1994 (5)Where an order as mentioned in sub-rule (A) has been issued, permits in respect of any motor cab covered by such order shall not be granted unless fitted with taxi meter.
