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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)The Licensing Authority may ask the applicant to file an affidavit or a declaration that the conductor's licence in respect of which the application has been made is actually lost and has not been impounded by any authority and if the applicant fails to do so the Licensing Authority may refuse to issue a duplicate licence.