Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 30 in The M.P. Motor Vehicles Rules, 1994 30. Appellate Authority. - The authority empowered under sub-section (2) of Section 33 and sub-section (4) of Section 34 of the Act to hear appeal against the order of the Licensing Authority shall be the Collector of the district.
