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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)An application for temporary registration or extension of period of validity thereof shall be made to the Registering Authority in Form M.RM.V.R.-20 (C.R. Temp. A) and shall be accompanied by tee as specified in Rule 62.