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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Chattisgarh - Subsection

Section 134(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)An Agent's licence may be renewed on an application in Form C.G.M.V.R.-65 [L Ag A (Goods)] made to the Licensing Authority not less than thirty days before the date of its expiry, and shall be accompanied by the principal and all supplementary licences, if any and the fee as specified in Rule 145.