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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Chattisgarh - Subsection

Section 88(5) in The Chhattisgarh Motor Vehicles Rules, 1994

(5)Where a duplicate permit has been issued upon representation that a permit has been lost and the original permit is afterwards found or received by the holder, the holder shall immediately return the duplicate permit to the Transport Authority.