Section 13(3)(iii) in The M.P. Motoryan Karadhan Rules, 1991

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State of Madhya Pradesh - Subsection

Section 13(3)(iii) in The M.P. Motoryan Karadhan Rules, 1991

(iii)a copy of the order or a certificate from the Sub-Divisional Police Officer or Sub-Divisional Magistrate certifying the promulgation of prohibitory order or the law and order situation resulting in non-operation of vehicle on the route, as the case may be, in case of clause (ii) of sub-rule (2); or

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State of Madhya Pradesh - Subsection

Section 13(3)(iii) in The M.P. Motoryan Karadhan Rules, 1991