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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)The Registering Authority for issuing letter of authority to the authorised testing stations, shall be the Regional Transport Officer or such other officer not below the rank of Regional Transport Officer as may be authorised by the State Government by notification in the Official Gazette.