Section 65(8)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 65(8)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(8)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)State Transport Authority receiving the returns in Form C.G.M.V.R.-41 (RPAD) shall compile the information and send a consolidated report including information of STA every six months to the State Government.

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State of Chattisgarh - Subsection

Section 65(8)(b) in The Chhattisgarh Motor Vehicles Rules, 1994