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

State of Chattisgarh - Subsection

Section 45(7) in The Chhattisgarh Motor Vehicles Rules, 1994

(7)The record of the prescribed authority maintained for the purpose of issue of temporary certificate of registration mark shall be open for inspection by an officer of the Transport Department not below the rank of Assistant Regional Transport Officer.