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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The Transport Authority shall maintain a roster of stage carriage and contract carriage permits reserved for Scheduled Casters and Scheduled Tribes in the same manner and as prescribed for the recruitment from these categories for the Government service.