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 55A(2)] [Section 55A] [Entire Act] State of Chattisgarh - Subsection Section 55A(2)(e) in The Chhattisgarh Motor Vehicles Rules, 1994 (e)The amount of the fee paid for reservation of registration mark shall not be refundable.