Section 105(2)(ii) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Madhya Pradesh - Subsection

Section 105(2)(ii) in The M.P. Motor Vehicles Rules, 1994

(ii)the police officer or officer of the Transport Department has reasons to suppose that the vehicle is being used in contravention of the provisions of the Act, Central rules or these rules.

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State of Madhya Pradesh - Subsection

Section 105(2)(ii) in The M.P. Motor Vehicles Rules, 1994