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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Madhya Pradesh - Subsection

Section 133(9) in The M.P. Motor Vehicles Rules, 1994

(9)An agent's licence shall be valid for a period of one year from the date of grant or its renewal. The date of expiry of the supplementary licence shall be co-terminus with the date of expiry of the principal licence irrespective of the date on which the supplementary licence is granted.