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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(3) in The M.P. Motor Vehicles Rules, 1994

(3)Without prejudice to any other penalty to which the parties may be liable, any transfer of a permit ordered, upon such an application which the Transport Authority is subsequently satisfied was false in respect of the matter specified in sub-rule (2) or in respect of any other material particulars, shall be void.