Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131] [Entire Act] State of Chattisgarh - Subsection Section 131(a) in The Chhattisgarh Motor Vehicles Rules, 1994 (a)"Agent" mean any person engaged in the business of collecting or forwarding and distributing goods carried by road by goods carriage plying for hire;
