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 55] [Entire Act] State of Chattisgarh - Subsection Section 55(2) in The Chhattisgarh Motor Vehicles Rules, 1994 (2)The provision of Rule 46 shall also apply to the transport vehicles of other State at the time of assignment of a new registration mark, under Section 47, in Chhattisgarh.
