Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(viii) in The M.P. Motor Vehicles Rules, 1994 (viii)shall not cause any act which is likely to cause nuisance or danger to the public as mentioned in Rule 21 of the Central Rules.
