Section 208(3)(vii) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Chattisgarh - Subsection

Section 208(3)(vii) in The Chhattisgarh Motor Vehicles Rules, 1994

(vii)Such exemption under clause (iv) or (v) shall be granted in form C.G.M.V.R.-74 (TODP) and copies thereof would be despatched to the Registering Authorities through whose jurisdiction the motor vehicle will travel.

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State of Chattisgarh - Subsection

Section 208(3)(vii) in The Chhattisgarh Motor Vehicles Rules, 1994