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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(5) in The Chhattisgarh Motor Vehicles Rules, 1994

(5)The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be displayed in the front and rear of vehicle in the manner prescribed for registration mark.