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[Cites 0, Cited by 0] [Section 202(6)] [Section 202] [Entire Act]

State of Madhya Pradesh - Subsection

Section 202(6)(i) in The M.P. Motor Vehicles Rules, 1994

(i)within an hour of the receipt of the statement referred to in sub-rule (5) to the person by whom the statement was delivered to him; or