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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Chattisgarh - Subsection

Section 130(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The appellate authority or the Secretary, Regional Transport Authority may give any person interested in an appeal preferred under Rule 129 copies of any document connected with the appeal on payment of the fee as specified in Rule 145.