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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Chattisgarh - Subsection

Section 99(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)Upon receipt of intimation under sub-rule (1) the Transport Authority shall after making such enquiries as it may deem fit, enter in the permit the new address and shall intimate the particulars to the Transport Authority of any region in which the permit is valid by virtue of counter-signature or otherwise.