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 186] [Entire Act] State of Madhya Pradesh - Subsection Section 186(3) in The M.P. Motor Vehicles Rules, 1994 (3)The above particulars shall be in letter and numerals each not less than two and half centimetres high legibly painted on a plain surface or a plate affixed on the vehicle.