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 18] [Entire Act] State of Chattisgarh - Subsection Section 18(4) in The Chhattisgarh Motor Vehicles Rules, 1994 (4)No driver shall allow his motor cab to remain on the stand if it is disabled unless the disablement is of a temporary nature which can he immediately remedied and is so remedied.
