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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The Registering Authority may require the owner to produce motor vehicle before him or his nominee, for the purpose of verification of alteration in the vehicle and shall record the verified particulars in the registration certificate.