Legal Document View

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
[Cites 0, Cited by 0] [Section 148(4)] [Section 148] [Entire Act]

State of Chattisgarh - Subsection

Section 148(4)(d) in The Chhattisgarh Motor Vehicles Rules, 1994

(d)whether the objector, if a permit holder, agrees to the route, if any assigned to him under the Scheme.