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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Chattisgarh - Subsection

Section 88(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)Where a permit has become dirty, torn or otherwise so defaced that in the opinion of Transport Authority it is illegible, the holder thereof shall surrender the permit to the Transport Authority and apply for the issue of a duplicate permit in accordance with this rule.