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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Motor Vehicles Rules, 1994

(2)On receipt of an intimation under sub-rule (1) about an endorsement on a driving licence or disqualification from the Court, the Licensing Authority shall cause an entry made in the driving licence register and the State Register of Driving Licence.