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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(6)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

(a)The temporary registration mark to be assigned by the Registering Authority specified in the second column of Third Schedule appended to these rules shall be as set forth in corresponding entry in the third column thereof.