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

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

State of Chattisgarh - Subsection

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

(d)The applicant, on approval of his design, shall, if he wants to manufacture the trailers for trade, supply the [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] with as many extra copies of the approved type of the design, specifications and calculations as may be required by him for sending them to different Registering Authority for their record.

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State of Chattisgarh - Subsection

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