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State of Madhya Pradesh - Section

Section 42 in The M.P. Motor Vehicles Rules, 1994

42. Security Deposit by the Operator of Testing Station.

- The amount of security deposit specified in clause (b) of sub-rule (2) of Rule 63 of Central Rules shall.be deposited by the operator of the testing station through bank draft drawn on any scheduled bank situated within the jurisdiction of the Registering Authority.