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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Madhya Pradesh - Subsection

Section 83(1) in The M.P. Motor Vehicles Rules, 1994

(1)Application for the renewal of counter signature of a permit shall be made in the form prescribed under sub-rule (1) of Rule 72 to the Transport Authority concerned and shall be accompanied by a copy of the permit and application fee as specified in Rule 145.