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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)If at any time a conductor's licence is suspended or revoked by a competent authority or by any Court or ceases to be valid by efflux of time, the conductor shall, within seven days, of such suspension, revocation or cessation surrender the badge to the authority by which it was issued.