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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(6) in The Chhattisgarh Motor Vehicles Rules, 1994

(6)The Transport Authority making a transfer of a permit as aforesaid may, unless any other Transport Authority by which the permit has been counter signed has, by general or special resolution otherwise directed endorsed the permit with the words "transfer of permit valid for ..............."inserting the name of the authority by which the permit has been counter signed with effect from the date of transfer.