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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Motoryan Karadhan Rules, 1991

(1)Penally payable under Section 13 of the Act shall be paid by the owner of the motor vehicle alongwith the amount of tax due and details of the same shall be furnished in the declaration specified under Rule 5 or 6, as the case may be.