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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8A(7) in The M.P. Motoryan Karadhan Rules, 1991

(7)The Taxation Authority may for the purposes of this rule require the fleet owner to produce before it any vehicle or any account, register, records or other documents or to furnish any information or may examine the vehicle or the accounts, registers, records or other documents and the fleet owner shall comply with any such requirement.]