Section 3(2)(a) in The M.P. Highway Act, 1936

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Highway Act, 1936

(a)prohibiting or restriction the use of vehicles of any particular class or description considered likely to cause obstruction on a [public] [Substituted by M.P. Act No. 4 of 1954.] road or place and where a berm or side-track is provided, confining such vehicles to the berm or side-track;

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Highway Act, 1936