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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(6)(i) in The M.P. Motoryan Karadhan Rules, 1991

(i)If a token is lost, destroyed, defaced or has become illegible, the owner of the motor vehicle shall immediately report the fact to the Taxation Authority which issued the token and apply for the issue of a duplicate token.