Section 91(2)(xv) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Chattisgarh - Subsection

Section 91(2)(xv) in The Chhattisgarh Motor Vehicles Rules, 1994

(xv)on demand being made by the driver or conductor or an officer of the Police or Transport Department when reasonably suspected of contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor or officer of the Police or Transport Department; or

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State of Chattisgarh - Subsection

Section 91(2)(xv) in The Chhattisgarh Motor Vehicles Rules, 1994