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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Motor Vehicles Rules, 1994

(2)A conductor of a stage carriage shall, on demand by any Police Officer in uniform not below the rank of a Sub-inspector of Police or any officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector in uniform, produce his licence or in the absence of licence the badge prescribed under Rule 38 for inspection.