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 63] [Entire Act] State of Chattisgarh - Subsection Section 63(9) in The Chhattisgarh Motor Vehicles Rules, 1994 (9)Nothing in sub-rules (5), (6), (7) and (8) shall be applicable if the State Transport Authority is constituted of a single member as per second proviso of sub-section (2) of Section 68.
