Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148] [Entire Act] State of Chattisgarh - Subsection Section 148(2) in The Chhattisgarh Motor Vehicles Rules, 1994 (2)The memorandum of objections shall be addressed to such officer as may be authorised by the State Government by notification in this behalf.
