Section 86(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Chattisgarh - Subsection

Section 86(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

(ii)the Transport Authority suspending or cancelling the permit shall send intimation to the authority by which the permit was counter signed, and to such Transport Authority in whose area the validity has been extended under Rule 76.

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State of Chattisgarh - Subsection

Section 86(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994