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[Cites 0, Cited by 0] [Section 202(6)] [Section 202] [Entire Act]

State of Chattisgarh - Subsection

Section 202(6)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

(ii)within fourteen days of the service on him of a notice of proceedings against him under Section 113 of the Act to the Court issuing such a notice.