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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Chattisgarh - Subsection

Section 220(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)If any of the documents specified in clause (c) of sub-rule (3) are not appended to the application the reasons for not appending them shall be stated, and if the tribunal is satisfied, it may proceed with the application and require production of such document at a later stage.