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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)On receipt of an application under sub-rule (1) the Licensing Authority if it is not the authority by whom the conductor's licence was issued, shall transmit a copy of the photograph and call for the particulars of the conductor's licence and of any endorsement thereon from the original licensing authority and may make such enquiries as it thinks fit.