Section 100(2)(i) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Chattisgarh - Subsection

Section 100(2)(i) in The Chhattisgarh Motor Vehicles Rules, 1994

(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence as the Authority may specify either to make good the damage to or failure of the vehicle or to provide a substitute; or

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State of Chattisgarh - Subsection

Section 100(2)(i) in The Chhattisgarh Motor Vehicles Rules, 1994