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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)Upon receipt of an application under sub-rule (1) the Registering Authority of the Authorised Testing Station as the case may be shall furnish the owner a duplicate copy of the certificate duly stamped 'Duplicate' in red ink.