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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Madhya Pradesh - Subsection

Section 168(1) in The M.P. Motor Vehicles Rules, 1994

(1)Save in the case of the uncovered top deck of a double decked vehicle, every public service vehicle other than a motor cab shall be constructed with a fixed and water-tight roof and every motor cab shall be constructed with a fixed and water tight roof or be equipped with water tight hood that may be raised or lowered as required.