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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(2) in The M.P. Motor Vehicles Rules, 1994

(2)Every pillion seat attached to a motor cycle shall-
(i)have two loot rests one on either side and directly below the seat fitted in such a manner that a person sitting on the pillion seat can rest his feet on such foot rests;
(ii)have a hand grip fitted to the front of the seat.