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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Chattisgarh - Subsection

Section 250(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)An appeal against the order of a Deputy Transport Commissioner, Assistant Transport Commissioner, Regional Transport Officer or Additional Regional Transport Officer shall lie to the Transport Commissioner whose orders shall be final.