Section 140(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Chattisgarh - Subsection

Section 140(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994

(iv)that the licensee shall take precautions to ensure that no breach of any provisions of the Act or these rules in so far as these provisions relate to the following matters is committed in respect of any vehicle engaged by him and which is entering or leaving or standing at such premises, namely :-

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State of Chattisgarh - Subsection

Section 140(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994