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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)The State Transport Authority shall have a Secretary to be appointed by the State Government and Assistant Transport Commissioner (Administration) shall be the Ex-officio Assistant Secretary of the State Authority.