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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Chattisgarh - Subsection

Section 192(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)No mascot or other similar fitting or device shall be carried by any motor vehicle registered in India in any position where it is likely to strike any person with whom the vehicle may collide unless the mascot is unlikely to cause injury to any person by reason of any projection thereon.