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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Chattisgarh - Subsection

Section 184(2)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

(a)The [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] shall forward the application and the copies of documents to such authority as he may think proper for verification and recommendation of the maximum laden and axle weights in respect of the trailer which is compatible with reasonable safety.