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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(4) in The M.P. Motor Vehicles Rules, 1994

(4)The State/Regional Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it is an application for a permit.