Section 77(1b) in The M.P. Motor Vehicles Rules, 1994
(1b)[ The restriction imposed by sub-rule(1a) in so far as they are related to the stage carriages registered before the coming into force of said sub-rule, shall not be operative for a period of four months from the date of commencement of the sub rule, that is 24th November, 2010.] [Inserted by Notification No.F.1-6-2009-VIII dated the 26.3.2011, published in Madhya Pradesh Rajpatra (Asadharan) Dated 26.3.2011 Page 245 (w.e.f. 6.8.1994).]
