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State of Madhya Pradesh - Section

Section 49 in The M.P. Municipal Accounts Rules, 1971

49.

The licences shall be in Form No. 35 except where a different form has been specifically provided under any rules, bye-laws or orders of the State Government for any specified purposes. Form Nos. 36,37 and 38 are primarily meant for hackney carriages, driver's licences and carriages respectively.